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[Cites 0, Cited by 0] [Section 129(3)] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(3)(b) in The Income Tax Act, 2025

(b)"financial institution" means a banking company to which the Banking Regulation Act, 1949 applies (including any bank or banking institution referred to in section 51 of that Act) or any other financial institution which the Central Government may, by notification, specify;