Section 92A(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 18] [Section 92A(2)] [Section 92A] [Entire Act]

Union of India - Subsection

Section 92A(2)(b) in The Income Tax Act, 1961

(b)any person or enterprise holds, directly or indirectly, shares carrying not less than twenty-six per cent. of the voting power in each of such enterprises; or

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Union of India - Subsection

Section 92A(2)(b) in The Income Tax Act, 1961