Section 3(30) in The General Clauses Act, 1977 (1920 A. D.)
(30)Person. - "Person" shall include any company or association or body of individuals, whether incorporated or not;[(31) Political Agent. - "Political Agent" shall mean- [Clause (31) substituted by A.L.O. 2008 (Svt).](a)in relation to any territory outside India, the Principal officer, by whatever name called representing the Government of India in such territory; and(b)in relation to any territory within India to which the Indian Act or Regulation containing the expression does not extend, any officer appointed by the Government of India to exercise all or any of the powers of a Political Agent under that Act or Regulation ;]
