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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(10)(c) in West Bengal Municipal Act, 1993

(c)a private company, or a limited company (being a public company), as defined in the Companies Act, 1956 (1 of 1956), not being a public financial institution within the meaning of section 4A of that Act, or