Section 2(10) in Banning of Unregulated Deposit Schemes Act, 2019
(10)"person" includes -(i)an individual;(ii)a Hindu Undivided Family;(iii)a company;(iv)a trust;(v)a partnership firm;(vi)a limited liability partnership;(vii)an association of persons;(viii)a co-operative society registered under any law for the time being in force relating to co-operative societies; or(ix)every artificial juridical person, not falling within any of the preceding sub-clauses;
