Section 2(x) in Daman and Diu Value Added Tax Regulation, 2005
(x)"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 along-with another person who is, or persons who are, related to the dealer under any of the sub-clauses (i), (ii), (iv), (v) or (vi) of this clause] directly or indirectly holds forty per cent. or more of stock or shares or voting rights;(iv)is a person who [either alone or along-with another person who is, or other persons who are, related to the person under any of the sub-clauses (i), (ii), (iv), (v) or (vi) of this clause] directly or indirectly owns forty per cent. or more of outstanding voting stock or shares of the dealer or voting rights;(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 along-with another person who is, or other persons who are, related to the person under any of the sub-clauses (i), (ii), (iv), (v) or (vi) of this clause] 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;
