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[Cites 0, Cited by 0] [Section 66(34)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(34)(c) in The Income Tax Act, 2025

(c)a company in which more than 50% of the paid-up equity share capital is held by the entity referred to in clause (a) or (b) (whether singly or taken together);