Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 52] [Entire Act] Union of India - Subsection Section 52(4) in The Banking Regulation Act, 1949 (4)[ The Central Government may by rules made under this section annul, alter or add to, all or any of the provisions of the Fourth Schedule.] [Added by Act 52 of 1953, Section 11.]
