Section 2(24) in The Benami Transactions (Prohibition) Act, 1988
(24)"person" shall include—(i)an individual;(ii)a Hindu undivided family;(iii)a company;(iv)a firm;(v)an association of persons or a body of individuals, whether incorporated or not;(vi)every artificial juridical person, not falling under sub-clauses (i) to (v);
