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[Cites 0, Cited by 0] [Section 463(4)] [Section 463] [Entire Act]

Union of India - Subsection

Section 463(4)(a) in The Income Tax Act, 2025

(a)"merchant banker" means Category I merchant banker registered with the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992; and