Section 2(2) in The Punjab Debtors' Protection Act, 1936
(2)"Company" means a company registered under any of the enactments relating to companies for the time being in force in the United Kingdom or in any of the Colonies or Dependencies thereof, or in [any Part A State or Part C State] [Susbtituted for the words 'British India' by the Adaptation of Laws (Third Amendment) Order, 1951.], or incorporated by an Act of Parliament [of the United Kingdom] [Inserted by ibid.], or by Royal Charter or Letters Patent, and includes Life Insurance Companies to which the Indian Life Insurance Companies Act, 1912, applies.
