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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(5)(a) in Finance Act, 2013

(a)"financial institution" means a banking company to which the Banking Regulation Act, 1949 (10 of 1949) applies including any bank or banking institution referred to in section 51 of that Act or a housing finance company;