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[Cites 0, Cited by 0] [Section 184(5)] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(5)(g) in The Income Tax Act, 2025

(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 has a substantial interest in the business of the person, or family or any relative of such director, partner or member;