Section 2(28)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 2(28)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(28)(c) in The Income Tax Act, 2025

(c)any institution, association or body which is or was assessable or was assessed as a company under the Income-tax Act, 1961, as it stood immediately before its repeal by this Act (herein referred to as the Income-tax Act, 1961); or

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Union of India - Subsection

Section 2(28)(c) in The Income Tax Act, 2025