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[Cites 0, Cited by 68] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(32) in The Income Tax Act, 1961

(32)"person who has a substantial interest in the company", in relation to a company, means a person who is the beneficial owner of shares, not being shares entitled to a fixed rate of dividend whether with or without a right to participate in profits, carrying not less than twenty per cent of the voting power ;