(29)"Company" means(a)a company as defined in section 3 of the Companies Act, 1956 and includes a foreign company within the meaning of section 591 of that Act;(b)a co-operative society registered or deemed to be registered under the relevant provisions of the Co-operative Societies Act;(c)a body corporate; and(d)a firm or association carrying on business in this State whether incorporated or not and whether its principal place of business is situated in the State or not;
