Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(2)(ii) in Telangana Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1993

(ii)The Reserve Bank of India, the State Bank of India and subsidiary banks as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959), any corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970) or the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (Central Act 40 of 1980) or a Regional Rural Bank established under section 3 of the Regional Rural Banks Act, 1976 (Central Act 21 of 1976), the Industrial Development Bank of India established under section 3 of the Industrial Development Bank of India Act, 1964 (Central Act 18 of 1964), the Export-Import Bank of India established under section 3 of the Export- Import Bank Act, 1981 (Central Act 28 of 1981), the National Bank for Agriculture and Rural Development established under section 3 of the National Bank for Agriculture and Rural Development Act, 1981 (Central Act 61 of 1981), the Industrial Reconstruction Bank of India established under section 3 of the Industrial Reconstruction Bank of India Act, 1984 (Central Act 62 of 1984), the Industrial Credit and Investment Corporation of India established under the Indian Companies Act, 1913 the Industrial Finance Corporation established under section 3 of the Industrial Finance Corporation of India Act, 1948 (Central Act 15 of 1948), State Financial Corporations established under the State Financial Corporations Act, 1951 (Central Act 63 of 1951), National Housing Bank established under section 3 of the National Housing Bank, 1987 (Central Act 53 of 1987), or any company or co-operative society carrying on the business of banking as defined in clause (b) of section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949) or any other public financial institution so notified by the Central Government,-