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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(a) in The Prevention of Corruption Act, 1988

(a)"commercial organisation" means-
(i)a body which is incorporated in India and which carries on a business, whether in India or outside India;
(ii)any other body which is incorporated outside India and which carries on a business, or part of a business, in any part of India;
(iii)a partnership firm or any association of persons formed in India and which carries on a business whether in India or outside India; or
(iv)any other partnership or association of persons which is formed outside India and which carries on a business, or part of a business, in any part of India;