Section 2(6) in Rajasthan Public Demands Recovery Act, 1952
(6)[ "Public undertaking" means a Government company in which not less that fifty per cent of the paid-up share capital is held by the State of Rajasthan and also includes such other institution in which Government has financial interest, as may be specifically, notified in the Official Gazette by the State Government.] [Added by Rajasthan Act 14 of 1982.]Part-II Filling Service and Effect of Certificates and Hearing of Objections thereto
