(3)"associated person", in relation to a person, means -(a)any relative of the person, if the person is an individual;(b)any director of the company or any relative of such director, if the person is a company;(c)any partner or member of a firm or association of persons or body of individuals or any relative of such partner or member if the person is a firm or association of persons or body of individuals;(d)any member of the Hindu undivided family or any relative of such member, if the person is a Hindu undivided family;(e)any individual who has a substantial interest in the business of the person or any relative of such individual;(f)a company, firm or an association of persons or a body of individuals, whether incorporated or not, or a Hindu undivided family having a substantial interest in the business of die person or any director, partner, or member of the company, firm or association of persons or body of individuals or family, or any relative of such director, partner or member;(g)a company, firm or association of persons or body of individuals, whether incorporated or not, or a Hindu undivided family, whose director, partner, or member have a substantial interest in the business of the person, or family or any relative of such director, partner or member;(h)any other person who carries on a business, if -(i)die person being an individual, or any relative of such person, has a substantial interest in the business of that other person; or(ii)the person being a company, firm, association of persons, body of individuals, whether incorporated or not, or a Hindu undivided family, or any director, partner or member of such company, firm or association of persons or body of individuals or family, or any relative of such director, partner or member, has a substantial interest in the business of that other person;
