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[Cites 0, Cited by 4] [Section 2(5B)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5B)(vi) in The Interest-Tax Act, 1974

(vi)a miscellaneous finance company, that is to say, a company which carries on exclusively, or almost exclusively, two or more classes of business referred to in the preceding sub-clauses;] [Inserted by Act 18 of 1992, Section 103 (w.e.f. 1.4.1993) ]