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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(6)(b) in The Bengal Agricultural Income-Tax Act, 1944

(b)"Foreign company" means a foreign company within the meaning of section 591 of the Companies Act, 1956 and includes any foreign association whether incorporated or not, which the Government may, by general or special order, declare to be a foreign company for the purposes of this Act;