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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(2)(a) in Telangana Regulation of Reservations For Appointments to Public Services Act, 1997

(a)"Company" means a company as defined in [the Companies Act, 1956 (Central Act 1 of 1956). and includes a University, a firm, a society or other association of individual] [See now the Companies Act, 2013 (Central Act 18 of 2013)]; and