Section 2(17)(iv) in The Income Tax Act, 1961

[Cites 0, Cited by 8] [Section 2(17)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(17)(iv) in The Income Tax Act, 1961

(iv)any institution, association or body, whether incorporated or not and whether Indian or non-Indian, which is declared by general or special order of the Board to be a company :

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Union of India - Subsection

Section 2(17)(iv) in The Income Tax Act, 1961