Section 2(18)(ad) in The Income Tax Act, 1961

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

Union of India - Subsection

Section 2(18)(ad) in The Income Tax Act, 1961

(ad)if it is a company, wherein shares (not being shares entitled to a fixed rate of dividend whether with or without a further right to participate in profits) carrying not less than fifty per cent of the voting power have been allotted unconditionally to, or acquired unconditionally by, and were throughout the relevant previous year beneficially held by, one or more co-operative societies ;

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Union of India - Subsection

Section 2(18)(ad) in The Income Tax Act, 1961