Section 2(1)(b) in Banking Cash Transaction Tax Rules, 2005

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Union of India - Subsection

Section 2(1)(b) in Banking Cash Transaction Tax Rules, 2005

(b)"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)(b) in Banking Cash Transaction Tax Rules, 2005