(10)"Company" means a company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956) and includes, a foreign company within the meaning of section 591 of that Act, a cooperative society registered or deemed to be registered under the Kerala Co-operative Societies Act, 1969 (21 of 1969) and a firm or association carrying on business is situated in the State whether incorporated or not and whether its principal place of business is situated in State or not.
