(11)"designated person", for the purposes of section 393(1) [Table: Sl.No. 6 (i)], means—(a)the Central Government or any State Government; or(b)any local authority; or(c)any corporation established by or under a Central Act or State Act or Provincial Act; or(d)any company; or(e)any co-operative society; or(f)any authority, constituted in India by or under any law, engaged either for the purpose of dealing with and satisfying the need for housing accommodation or for the purpose of planning, development or improvement of cities, towns and villages, or for both; or(g)any society registered under the Societies Registration Act, 1860 or under any law corresponding to that Act in force in any part of India; or(h)any trust; or(i)any University established or incorporated by or under a Central Act or State Act or Provincial Act and an institution declared to be a university under section 3 of the University Grants Commission Act, 1956; or(j)any Government of a foreign State or a foreign enterprise or any association or body established outside India; or(k)any firm; or(l)any person, being an individual or a Hindu undivided family or an association of persons or a body of individuals, if such person,—(i)does not fall under any of the preceding sub-clauses; and(ii)has total sales, gross receipts or turnover from business or profession carried on by him exceeding one crore rupees in case of business or fifty lakh rupees in case of profession during the tax year immediately preceding the tax year in which such sum is credited or paid to the account of the contractor;
