Section 92A(2)(f) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 92A(2)] [Section 92A] [Entire Act]

Union of India - Subsection

Section 92A(2)(f) in The Income Tax Act, 1961

(f)more than half of the directors or members of the governing board, or one or more of the executive directors or members of the governing board, of each of the two enterprises are appointed by the same person or persons; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 92A(2)(f) in The Income Tax Act, 1961