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[Cites 0, Cited by 0] [Section 10(23D)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(23D)(a) in The Income Tax Act, 1961

(a)the expression "public sector bank" means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955), a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), a corresponding new Bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970), or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980) [and a bank included in the category "other public sector banks" by the Reserve Bank of India];