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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 2(1)(y) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017

(y)"related person" means a person who is related to another person (referred to in this definition as a "dealer") if the person-
(i)is a relative of the dealer;
(ii)is a partnership of which the dealer is a partner;
(iii)is a company in which the dealer [either alone or in conjunction with another person who is, or persons who are, related to the dealer under sub-clauses (i), (ii), (iv), (v) and (vi)].-directly or indirectly holds forty per cent. or more of outstanding voting stock or shares;
(iv)is a person who [either alone or in conjunction with another person who is, or other persons who are, related to the person under sub-clauses (i), (ii), (iii), (v) and (vi)].- directly or indirectly owns forty per cent. or more of outstanding voting stock or shares of the dealer;
(v)is a company in which forty per cent. or more of outstanding voting stock is held directly or indirectly by a person [either alone or in conjunction with another person who is, or other persons who are, related to the person under sub-clauses (i), (ii), (iii), (iv) and (vi)] who also holds forty per cent. or more of the outstanding voting stock or shares of the dealer; or
(vi)is controlled by the dealer or a person whom the dealer controls, or is a person who is controlled by the same person who controls the dealer;