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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(9) in The Maharashtra Agricultural Income Tax Act, 1962

(9)"person" includes -
(a)an individual,
(b)a Hindu undivided family,
(c)a company,
(d)a firm,
(e)an association of persons or a body of individuals, whether incorporated or not, and
(f)every artificial juridical person, not falling within any of the preceding sub-clauses;