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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3)(a) in The Banking Regulation Act, 1949

(a)[ "assets in India" shall be deemed to include export bills drawn in, and import bills drawn on and payable in India and expressed in such currencies as the Reserve Bank may from time to time approve in this behalf and also such securities as the Reserve Bank may approve in this behalf notwithstanding that all or any of the said bills or securities are held outside India;] [Substituted by Act 20 of 1950, Section 7, for Clause (a).]