Section 2(29)(e) in The Income Tax Act, 2025

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Union of India - Subsection

Section 2(29)(e) in The Income Tax Act, 2025

(e)a company, wherein shares (excluding those entitled to a fixed rate of dividend, with or without a further right to participate in profits) carrying not less than 50% of the voting power, have been unconditionally, allotted to or acquired by, and were beneficially held throughout the relevant tax year by, one or more co-operative societies; or

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Union of India - Subsection

Section 2(29)(e) in The Income Tax Act, 2025