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[Cites 0, Cited by 0] [Section 80EEB(5)] [Section 80EEB] [Entire Act]

Union of India - Subsection

Section 80EEB(5)(b) in The Income Tax Act, 1961

(b)"financial institution" means a banking company to which the Banking Regulation Act, 1949 (10 of 1949) applies, or any bank or banking institution referred to in section 51 of that Act and includes any deposit taking non-banking financial company or a systemically important non-deposit taking non-banking financial company as defined in clauses (e) and (g) of Explanation 4 to section 43B.