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

[Cites 0, Cited by 10] [Section 2(5B)] [Section 2] [Entire Act]

Union of India - Subsection

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

(iv)a loan company, that is to say, a company [not being a company referred to in sub-clauses (i) to (iii)] which carries on, as its principal business, the business of providing finance, whether by making loans or advances or otherwise;

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Union of India - Subsection

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