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[Cites 0, Cited by 6] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(36A) in The Income Tax Act, 1961

(36A)"public sector company" means any corporation established by or under any Central, State or Provincial Act or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956) ;