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[Cites 0, Cited by 0] [Section 177(3)] [Section 177] [Entire Act]

Union of India - Subsection

Section 177(3)(b) in The Income Tax Act, 2025

(b)an Indian company or a permanent establishment of a foreign company which is engaged in the business of banking or insurance or a Finance Company located in any International Financial Services Centre, or such class of non-banking financial companies as may be notified by the Central Government in this behalf.