(6)[ any company in which the public are substantially interested or any co-operative society, where such company or co-operative society is engaged in the business of financing the construction of houses, or] [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).][(6-A) the assessee's employer where such employer is an authority or a board or a corporation or any other body established or constituted under a Central or State Act, or] [ Inserted by Act 23 of 2004, Section 21 (w.e.f. 1.4.2005).]
