Section 2(i) in The Andhra Pradesh Special Protection Force Act, 1991

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State of Andhra Pradesh - Subsection

Section 2(i) in The Andhra Pradesh Special Protection Force Act, 1991

(i)‘industrial undertaking in public sector’ means an industrial undertaking owned, controlled or managed by the Government and includes,

(i)a Government company as defined in Section 617 of the Companies Act, 1956;

(ii)a Corporation established and is controlled by the Government;