Section 2F(9)(a) in Income Tax Rules, 1962

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Union of India - Subsection

Section 2F(9)(a) in Income Tax Rules, 1962

(a)a company if he is the beneficial owner (including beneficial ownership held by one or more of his relatives, in case the person is an individual) of shares (not being the shares entitled to a fixed rate of dividend whether with or without a right to participate in profits) holding not less than 10 per cent of the voting power; or

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Union of India - Subsection

Section 2F(9)(a) in Income Tax Rules, 1962