Central Government Act
Section 2(5) in The Business Profits Act
(5) " Company" means a company as defined in the Indian Companies Act, 1913 , or formed in pursuance of an Act of Parliament or of Royal Charter or Letters Patent, or of an Act of the Legislature of a British possession or of a law of an Indian State, and includes any foreign association, whether incorporated or not, which the Central Board of Revenue may, by general or special order, declare to be a company for the purposes of this Act.