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Companies Act, 1956 Sec 566 - Definition of "joint-stock company". (1) For the purposes of this Part, so far as it relates to the registration of companies as companies limited by shares, a joint-stock company means a company having a permanent paid up or nominal share capital of fixed amount divided into shares, also of fixed amount, or held and transferable as stock, or divided and held partly in the one way and partly in the other, and formed on the principle of having for its members the holders of those shares or that stock, and no other persons. (2) Such a company, when registered with limited liability under this Act, shall be deemed to be a company limited by shares.    |
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