18. Business which a Regional Rural Bank may transact.-
(1)Every Regional Rural Bank shall carry on and transact the business of banking as defined in clause (b) of section 5 of the Banking Regulation Act, 1949 (10 of 1949), and may engage in one or more forms of business specified in sub-section (1) of section 6 of that Act.(2)Without prejudice to the generality of the provisions of sub-section (1), every Regional Rural Bank may, in particular, undertake the following types of business, namely:--(a)the granting of loans and advances, particularly to small and marginal farmers and agricultural labourers ----------------------------------------------- 1. Ins. by Act 1 of 1988, s. 11 (w.e.f. 28-9-1988).
