(71)“public company” means a company which—(a)is not a private company;[Ins. by Act 1 of 2018, s. 2 (w.e.f. 9-2-2018)(and)](b)has a minimum paid-up share capital [***The words “of five lakh rupees or such higher paid-up capital,” omitted by Act 21 of 2015, s.2 (w.e.f. 29-5-2015)] as may be prescribed:Provided that a company which is a subsidiary of a company, not being a private company, shall be deemed to be public company for the purposes of this Act even where such subsidiary company continues to be a private company in its articles;
