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[Cites 0, Cited by 0] [Section 45IA(4)] [Section 45IA] [Entire Act]

Union of India - Subsection

Section 45IA(4)(f) in The Reserve Bank of India Act, 1934

(f)that the grant of certificate of registration shall not be prejudicial to the operation and consolidation of the financial sector consistent with monetary stability and economic growth considering such other relevant factors which the Bank may, by notification in the Official Gazette, specify; and