Section 441A(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(2)belonging to, or taken on lease by, or on behalf of-(i)any company as defined in section 3 of the Companies Act, 1956, in which not less than fifty-one per cent of the paid up share capital is held by the Government or any company which is a subsidiary (within the meaning of that Act) of the first mentioned company;(ii)any corporation (not being a company as defined in section 3 of the Companies Act, 1956, or a local authority) established by or under a State or Central Act and owned or controlled by the Government;(iii)any University established or incorporated by or under any State Act.
