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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

Union of India - Subsection

Section 12B(6) in The Banking Regulation Act, 1949

(6)The decision of the Reserve Bank on the application made under sub-section (1) shall be taken within a period of ninety days from the date of receipt of the application by the Reserve Bank :-Provided that in computing the period of ninety days, the period taken by the applicant for furnishing the information called for by the Reserve Bank shall be excluded.