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

Union of India - Subsection

Section 2(e) in Bharat Petroleum Corporation Limited (Determination of Conditions of Service of Employee) Act, 1988

(e)"public sector company" means any corporation established by or under any Central Act or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956.).