Section 3(c) in The Additional Emoluments (Compulsory Deposit) Act, 1974
(c)a company as defined in section 3 of the Companies Act, 1956 , (1 of 1956 .) including a foreign company within the meaning of section 591 of the Companies Act, 1956 , and a Government company as defined in section 617 of that Act; (43 of 1961 .)
