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[Cites 0, Cited by 0] [Section 500(10)] [Section 500] [Entire Act]

Union of India - Subsection

Section 500(10)(b) in The Income Tax Act, 2025

(b)any bank as may be appointed by the Reserve Bank of India as its agent under section 45(1) of the Reserve Bank of India Act, 1934 at the place where the office of the Principal Commissioner or Commissioner is situated.