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[Cites 0, Cited by 0] [Section 43B] [Entire Act]

Union of India - Subsection

Section 43B(g) in The Income Tax Act, 1961

(g)"systemically important non-deposit taking non-banking financial company" means a non-banking financial company which is not accepting or holding public deposits and having total assets of not less than five hundred crore rupees as per the last audited balance sheet and is registered with the Reserve Bank of India under the provisions of the Reserve Bank of India Act, 1934.]