Section 2(4) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(4)"company" means a company as defined in section 3 of the [Companies Act, 1956;] [See also Companies Act, 2013 (Central Act 18 of 2013). Central Act No.1 of 1956. Central Act No.36 of 2003.]
