Section 18(1)(a) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 18(1)(a) in The Banking Regulation Act, 1949

(a)"liabilities in India" shall not include-

(i)the paid-up capital or the reserves or any credit balance in the profit and loss account of the banking company;

(ii)any advance taken from the Reserve Bank [***] [Wrods "or from the Development Bank" ommtted by Act No. 4 OF 2013] or from the Exim Bank [or from the Reconstruction Bank] [Inserted by Act 62 of 1984, Section 71 and Sch. III (w.e.f. 20.3.1985).] [or from the National Housing Bank] [Inserted by Act 53 of 1987, Section 56 and Sch. II (w.e.f. 9.7.1988).] or from the National Bank [, or from the Small Industries Bank] [ Inserted by Act 39 of 1989, Section 53 and Sch. II (w.e.f. 7.3.1990).] by the banking company;

(iii)in the case of a Regional Rural Bank, also any loan taken by such bank from its Sponsor Bank;

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Union of India - Subsection

Section 18(1)(a) in The Banking Regulation Act, 1949