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[Cites 0, Cited by 0] [Section 116(13)] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(13)(d) in The Income Tax Act, 2025

(d)"specified bank" means the State Bank of India constituted under the State Bank of India Act, 1955 or a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980;