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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(xlii) in Bihar Coal Mining Area Development Authority Rules, 1988

(xlii)"Company" means a company registered under the Companies Act, 1956 and includes a society registered under the Societies Registration Act, 1960 and a Registered Society within the meaning of the Cooperative Societies from the time being in force in any stage.