Section 32AB(10)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 32AB(10)(b) in The Income Tax Act, 1961

(b)"Development Bank" means-

(i)in the case of an assessee carrying on business of growing and manufacturing tea in India, the National Bank for Agriculture and Rural Development established under section 3 of the National Bank for Agriculture and Rural Development Act, 1981 (61 of 1981);

(ii)in the case of other assessees, the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (18 of 1964) and includes such bank or institution as may be specified in the scheme in this behalf. ]

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Union of India - Subsection

Section 32AB(10)(b) in The Income Tax Act, 1961