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[Cites 0, Cited by 0] [Section 56(1A)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1A)(lC) in The Banking Regulation Act, 1949

(lC)The Reserve Bank may, for such period and subject to such conditions as may be specified, grant to any co-operative bank such exemptions from the provisions of this section as it thinks fit with reference to all or any of its officers or with reference to the whole or any part of its assets and liabilities.] [Inserted by Act No. 4 OF 2013];