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[Cites 0, Cited by 0] [Section 46(11)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(11)(a) in The Income Tax Act, 2025

(a)"associated person", in relation to the assessee, means a person,—
(i)who participates, directly or indirectly, or through one or more intermediaries in the management or control or capital of the assessee;
(ii)who holds, directly or indirectly, shares carrying at least 26% of the voting power in the capital of the assessee;
(iii)who appoints more than half of the board of directors or members of the governing board, or one or more executive directors or executive members of the governing board of the assessee; or
(iv)who guarantees at least 10% of the total borrowings of the assessee;