Section 2 in Telangana Non-Trading Companies Act, 1962
2. Definition.
- In this Act, a 'company' means a company formed and registered under this Act, or an existing company formed and registered under any of the previous laws specified in 3 sub-clause (ii) of clause (1) of section 3 of the Companies Act, 1956 (Central Act I of 1956), and which is a non-trading corporation with objects confined to the State of Telangana falling within the scope of entry 32 in List II of the Seventh Schedule to the Constitution of India.
