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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 26 in The General Insurance Business (Nationalisation) Act, 1972

26. Acquiring companies and income-tax. - For the purposes of the Income-tax Act, 1961 (43 of 1961), every acquiring company shall be deemed to be an Indian company and a company in which the public are substantially interested.