Section 56(5)(b) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(5)(b) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(b)"director", in relation to —

(i)an unincorporated body, means a participant in the body;

(ii)a Hindu undivided family, means an adult member of the family; and

(iii)a company, means a whole-time director, or where there is no such director, any other director or manager or officer, who is in charge of the affairs of the company.

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Union of India - Subsection

Section 56(5)(b) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015