Section 2(29)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 2(29)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(29)(c) in The Income Tax Act, 2025

(c)a company having no share capital and if, having regard to its objects, the nature and composition of its membership and other relevant considerations, the Board by order declares it to be such a company for the period as specified in the declaration; or

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Union of India - Subsection

Section 2(29)(c) in The Income Tax Act, 2025