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[Cites 0, Cited by 0] [Section 278B(3)] [Section 278B] [Entire Act]

Union of India - Subsection

Section 278B(3)(a) in The Income Tax Act, 1961

(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