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Union of India - Section

Section 27 in Finance Act, 1999

27. Amendment of section 43B.

- In section 43B of the Income-tax Act, in Explanation 4, for clause (aa), the following clause shall be substituted with effect from the 1st day of April, 2000, namely:-'(aa) "scheduled bank" shall have the meaning assigned to it in the Explanation to clause (iii) of sub-section (5) of section 11;'.