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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5)(h) in The Wealth-Tax Act, 1957

(h)[ "company" shall have the meaning assigned to it in clause (17) of section 2 of the Income-tax Act;] [ Substituted by Act 4 of 1988, Section 128, for Clause (h)(w.e.f. 1.4.1989).]
(ha)[ "co-operative society" means a co-operative society registered under the Co-operative Societies Act, 1912 (2 of 1912), or under any other law for the time being in force in any State for the registration of co-operative societies;] [ Inserted by Act 16 of 1972, Section 44 (w.e.f. 1.4.1957).]