Section 2(5B)(iii) in The Interest-Tax Act, 1974

[Cites 0, Cited by 0] [Section 2(5B)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5B)(iii) in The Interest-Tax Act, 1974

(iii), a housing finance company, that is to say, a company which carries on, as its principal business, the business of financing of acquisition or construction of houses, including acquisition or development of land in connection therewith;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(5B)(iii) in The Interest-Tax Act, 1974