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

State of Andhra Pradesh - Subsection

Section 2(4) in Andhra Pradesh Infrastructure (Transparency through Judicial Preview) Act, 2019

(4)"Company" means any entity incorporated by memorandum of association under the Companies Act, 1956 (Central Act No. 1 of 1956) or incorporated under any other statute or deemed to be incorporated under the laws of India or the laws of any other country of the world;