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Union of India - Section

Section 7A in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974

7A. For the purposes of exemption under section 5 of the Wealth- tax Act, 1957 , the amount of compulsory deposit shall be deemed to be a deposit with a banking company to which the Banking Regulation Act, 1949 (10 of 1949 .) applies."]