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[Cites 0, Cited by 0] [Section 487] [Entire Act]

Union of India - Subsection

Section 487(5) in The Income Tax Act, 2025

(5)For the purposes of this section,—
(a)"company" means a body corporate and includes—
(i)a firm; and
(ii)an association of persons or a body of individuals, whether incorporated or not; and
(b)"director", in relation to—
(i)a firm, means a partner in the firm;
(ii)any association of persons or a body of individuals, means any member controlling the affairs thereof.