(31)"person" includes—(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)a local authority, and(vii)every artificial juridical person, not falling within any of the preceding sub-clauses.Explanation.—For the purposes of this clause, an association of persons or a body of individuals or a local authority or an artificial juridical person shall be deemed to be a person, whether or not such person or body or authority or juridical person was formed or established or incorporated with the object of deriving income, profits or gains;
