Section 7 in The Taxation Laws (Amendment) Act, 2005
7. Amendment of section 94.-
In Chapter VII of the Finance Act, 2005 (18 of 2005 ) (hereafter in this Chapter referred to as the Finance Act), in section 94, with effect from the 1st day of June, 2005 ,-(a)after clause (3), the following clause shall be inserted and shall be deemed to have been inserted, namely:-'(3A)" banking company" means a company to which the Banking Regulation Act, 1949 (10 of 1949 ) applies and includes any bank referred to in section 51 of that Act;';(b)after clause (4), the following clause shall be inserted and shall be deemed to have been inserted, namely:-' (4A)" co- operative bank" shall have the meaning assigned to it in Part V of the Banking Regulation Act, 1949 (10 of 1949 );'.
