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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(l) in The Textile Undertakings (Nationalisation) Act, 1995

(l)"textile company" means a company (being a company a company a defined in the Companies Act. 1956) (1 of 1956.) specified in column (3) of the First Schedule as owning the textile undertaking specified in the corresponding entry in column (2) of that Schedule;