Section 17(4K)(a) in The Reserve Bank of India Act, 1934

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Union of India - Subsection

Section 17(4K)(a) in The Reserve Bank of India Act, 1934

(a)repayable on demand or on the expiry of a fixed period not exceeding ninety days, from the date of such loan or advance against the security of stocks, funds and securities (other than immovable property) in which a trustee is authorised to invest trust money by any law for the time being in force in India; or

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Union of India - Subsection

Section 17(4K)(a) in The Reserve Bank of India Act, 1934