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[Cites 0, Cited by 0] [Section 118(7)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(7)(b) in The Income Tax Act, 2025

(b)"amalgamated co-operative bank", "amalgamating co-operative bank", "amalgamation", "business reorganisation", "demerged co-operative bank", "demerger", "predecessor co-operative bank", "successor co-operative bank" and "resulting co-operative bank" shall have the meanings respectively assigned to them in section 65;