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[Cites 0, Cited by 0] [Section 17CB(3)] [Section 17CB] [Entire Act]

Union of India - Subsection

Section 17CB(3)(c) in Income Tax Rules, 1962

(c)"merchant banker" shall mean a category I merchant banker registered with Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);