Legal Document View

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
[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(c) in The Banking Regulation Act, 1949

(c)[ that the general character of the proposed management of the company will not be prejudicial to the public interest or the interest of its depositors; [Substituted by Act 1 of 1984, Section 25, for Clause (c) (w.e.f. 15.2.1984).]