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[Cites 0, Cited by 1] [Section 2(5A)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5A)(i) in The Interest-Tax Act, 1974

(i)a banking company to which the Banking Regulation Act, 1949, applies (including any bank or banking institution referred to in section 51 of at Act [***] [Words "or a co-operative Society engaged in carrying on business of banking not being co-operative society providing credit facilities to farmers or village artisans" omitted by Act 18 of 1992, Section 103 (w.e.f. 1.4.1993) ]