Section 2(a) in Registration and Licensing of Industrial Undertakings Rules, 1952
(a)[ that 60 per cent or more of the capital issued for an industrial undertaking which is a public company within the meaning of the Indian Companies Act, 1913 (VII of 1913), has been paid up;] [Substitued by S.R.O. 1856, dated 1st October, 1953]
