Section 62(3)(a) in The Benami Transactions (Prohibition) Act, 1988

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Union of India - Subsection

Section 62(3)(a) in The Benami Transactions (Prohibition) Act, 1988

(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