Section 40A(2)(B) in The Income Tax Act, 1961

[Cites 0, Cited by 8] [Section 40A(2)] [Section 40A] [Entire Act]

Union of India - Subsection

Section 40A(2)(B) in The Income Tax Act, 1961

(B)where the assessee 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

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Union of India - Subsection

Section 40A(2)(B) in The Income Tax Act, 1961