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[Cites 0, Cited by 0] [Section 7(3A)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3A)(b) in The Taxation Laws (Amendment) Act, 2005

(b)after clause (4), the following clause shall be inserted and shall be deemed to have been inserted, namely:-' (4A)" co- operative bank" shall have the meaning assigned to it in Part V of the Banking Regulation Act, 1949 (10 of 1949 );'.