582. Meaning of "unregistered company".

For the purposes of this Part/ the expression "unregistered company"-

(a) shall not include-

(i) a railway company incorporated by any Act of Parliament or other Indian law or any Act of Parliament of the United Kingdom;

(ii) a company registered under this Act; or

(iii) a company registered under any previous companies law and not being a company the registered office whereof was in Burma, Aden or Pakistan immediately before the separation of that country from India ¹[***]; and

(b) save as aforesaid shall include any partnership, association or company consisting of more than seven members ²[at the time when the petition for winding up the partnership, association or company, as the case may be, is presented before the ³[Tribunal].