Section 2(17)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 2(17)(iii) in The Income Tax Act, 1961

(iii)any institution, association or body which is or was assessable or was assessed as a company for any assessment year under the Indian Income-tax Act, 1922 (11 of 1922) or which is or was assessable or was assessed under this Act as a company for any assessment year commencing on or before the 1st day of April, 1970, or

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Union of India - Subsection

Section 2(17)(iii) in The Income Tax Act, 1961