Section 72A(7)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 72A(7)] [Section 72A] [Entire Act]

Union of India - Subsection

Section 72A(7)(c) in The Income Tax Act, 1961

(c)"specified bank" means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955) or a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959*) or a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980).

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Union of India - Subsection

Section 72A(7)(c) in The Income Tax Act, 1961