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[Cites 0, Cited by 0] [Section 33AC(4)] [Section 33AC] [Entire Act]

Union of India - Subsection

Section 33AC(4)(a) in The Income Tax Act, 1961

(a)"public company" shall have the meaning assigned to it in section 3 of the Companies Act, 1956 (1 of 1956);] [Now section 2(71) of the Companies Act, 2013.]
(aa)[ "Government company" shall have the meaning assigned to it in section 617 of the Companies Act, 1956 (1 of 1956);] [ Inserted by Act 18 of 1992, Section 12 (w.e.f. 1.4.1993).] [Now section 2(45) of the Companies Act, 2013.]