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[Cites 0, Cited by 1198] [Entire Act]

Union of India - Section

Section 7 in The Companies Act, 1956

(7)"body corporate" or "corporation" includes a company incorporated outside India but [does not include-
(a)a corporation sole;
(b)a co-operative society registered under any law relating to co-operative societies; and
(c)any other body corporate (not being a company as defined in this Act), which the Central Government may, by notification in the Official Gazette, specify in this behalf;]