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

State of Maharashtra - Subsection

Section 2(b) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018

(b)"Corporation" means any body corporate established under any Central or State Act or a company incorporated under the Companies Act, 2013 (18 of 2013) or any other law for the time being in force ;