(68)“private company” means a company having a minimum paid-up share capital [***The words “of one lakh rupees or such higher paid-up share capital” omitted by Act 21 of 2015, s. 2 (w.e.f. 29-5-2015) *. Vide Notification No. S.O. 3912 (E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh] as may be prescribed, and which by its articles,—(i)restricts the right to transfer its shares;(ii)except in case of One Person Company, limits the number of its members to two hundred:Provided that where two or more persons hold one or more shares in a company jointly, they shall, for the purposes of this clause, be treated as a single member:Provided further that—(A)persons who are in the employment of the company; and(B)persons who, having been formerly in the employment of the company, were members of the company while in that employment and have continued to be members after the employment ceased,shall not be included in the number of members; and(iii)prohibits any invitation to the public to subscribe for any securities of the company;
