Section 2(1)(a) in Income Tax Rules, 1962

[Cites 0, Cited by 24] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(a) in Income Tax Rules, 1962

(a)"Act" means the Income-tax Act, 1961 (43 of 1961);

(aa)"authorised bank" means any bank as may be appointed by the Reserve Bank of India as its agent under the provisions of sub-section (1) of section 45 of the Reserve Bank of India Act, 1934 (2 of 1934);

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Union of India - Subsection

Section 2(1)(a) in Income Tax Rules, 1962