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[Cites 0, Cited by 0] [Section 245C(1)] [Section 245C] [Entire Act]

Union of India - Subsection

Section 245C(1)(a) in The Income Tax Act, 1961

(a)the applicant, in relation to the specified person referred to in clause (ia), means,—
(i)where the specified person is an individual, any relative of the specified person;
(A)where the specified person being an individual, or any relative of such specified person, has a substantial interest in the business or profession of that person; or
(B)where the specified person being a company, firm, association of persons or Hindu undivided family, or any director of such company, partner of such firm or member of the association or family, or any relative of such director, partner or member, has a substantial interest in the business or profession of that person;
(ii)where the specified person is a company, firm, association of persons or Hindu undivided family, any director of the company, partner of the firm, or member of the association or family, or any relative of such director, partner or member;
(iii)any individual who has a substantial interest in the business or profession of the specified person, or any relative of such individual;
(iv)a company, firm, association of persons or Hindu undivided family having a substantial interest in the business or profession of the specified person or any director, partner or member of such company, firm, association or family, or any relative of such director, partner or member;
(v)a company, firm, association of persons or Hindu undivided family of which a director, partner or member, as the case may be, has a substantial interest in the business or profession of the specified person; or any director, partner or member of such company, firm, association or family or any relative of such director, partner or member;
(vi)any person who carries on a business or profession,—