Section 2(22)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 3] [Section 2(22)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(22)(ii) in The Income Tax Act, 1961

(ii)any advance or loan made to a shareholder or the said concern by a company in the ordinary course of its business, where the lending of money is a substantial part of the business of the company ;

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Union of India - Subsection

Section 2(22)(ii) in The Income Tax Act, 1961