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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(6)(a) in The Bengal Agricultural Income-Tax Act, 1944

(a)"Domestic company means a company formed and registered under the Companies Act, 1956 and includes a company formed and registered under any law relating to companies formerly in force in any part of India :