Section 2(1)(g) in The Companies (Indian Accounting Standards) Rules, 2015

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Union of India - Subsection

Section 2(1)(g) in The Companies (Indian Accounting Standards) Rules, 2015

(g)[ "Non-Banking Financial Company" means a Non-Banking Financial Company as defined in clause (f) of section 45-I of the Reserve Bank of India Act, 1934 and includes Housing Finance Companies, Merchant Banking companies, Micro Finance Companies, Mutual Benefit Companies, Venture Capital Fund Companies, Stock Broker or Sub-Broker Companies, Nidhi Companies, Chit Companies, Securitisation and Reconstruction Companies, Mortgage Guarantee Companies, Pension Fund Companies, Asset Management Companies and Core Investment Companies.] [Inserted by Notification No. G.S.R. 365(E), dated 30.3.2016 (w.e.f. 16.2.2015).]

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Union of India - Subsection

Section 2(1)(g) in The Companies (Indian Accounting Standards) Rules, 2015