Section 2(29)(a) in The Income Tax Act, 2025

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Union of India - Subsection

Section 2(29)(a) in The Income Tax Act, 2025

(a)a company owned by the Government or the Reserve Bank of India or in which at least 40% of the shares of the company are held (individually or collectively) by the Government or the Reserve Bank of India or a corporation owned by that bank; or

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Union of India - Subsection

Section 2(29)(a) in The Income Tax Act, 2025