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

[Cites 0, Cited by 4] [Section 2(18)] [Section 2] [Entire Act]

Union of India - Subsection

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

(a)if it is a company owned by the Government or the Reserve Bank of India or in which not less than forty per cent of the shares are held (whether singly or taken together) by the Government or the Reserve Bank of India or a corporation owned by that bank ; or

(aa)if it is a company which is registered under section 25 of the Companies Act, 1956 (1 of 1956) ; or

(ab)if it is a company having no share capital and if, having regard to its objects, the nature and composition of its membership and other relevant considerations, it is declared by order of the Board to be a company in which the public are substantially interested :

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Union of India - Subsection

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