Section 45S(3) in The Reserve Bank of India Act, 1934
(3)on and from the date of Ist day of April, 1997, no person referred to in sub-section (1) shall issue or cause to be issued any advertisement in any form for soliciting deposit.Explanation.— For the purposes of this section, a person shall be deemed to be a relative of another if, and only if,—(i)they are members of a Hindu undivided family; or(ii)they are husband and wife; or(iii)the one is related to the other in the manner indicated in the List of Relatives below:—List of Relatives
