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

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Union of India - Subsection

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

(a)repayable on demand or on the expiry of fixed periods not exceeding ninety days from the date of such Ioan 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(4H)(a) in The Reserve Bank of India Act, 1934