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[Cites 0, Cited by 0] [Section 2(28)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(28)(d) in The Income Tax Act, 2025

(d)any institution, association or body, whether incorporated or not and whether Indian or non-Indian, which is declared by order of the Board to be a company for such period as specified in such declaration;