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[Cites 0, Cited by 1] [Section 45C] [Entire Act]

Union of India - Subsection

Section 45C(1) in The Reserve Bank of India Act, 1934

(1)For the purpose of enabling the Bank to dis­charge its functions under this Chapter, it may at any time direct any banking company to submit to it such statements relat­ing to such credit information and in such form and within such time as may be specified by the Bank from time to time.