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[Cites 0, Cited by 3] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(42) in The Companies Act, 2013

(42)“foreign company” means any company or body corporate incorporated outside India which—
(a)has a place of business in India whether by itself or through an agent, physically or through electronic mode; and
(b)conducts any business activity in India in any other manner.