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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(5)(a) in Kerala Chitties Act, 1975

(a)where foreman is a banking company as defined in the Banking Regulations Act, 1949 (Central Act 10 of 1949) or a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970), 60 per cent of the net assets of the foreman: