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[Cites 0, Cited by 0] [Section 66(34)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(34)(d) in The Income Tax Act, 2025

(d)a company or corporation in which the State Government has the right to appoint the majority of the directors or to control the management or policy decisions, directly or indirectly, including by virtue of its shareholding or management rights or shareholders agreements or voting agreements or in any other manner;