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[Cites 0, Cited by 1] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2A) in The Reserve Bank of India Act, 1934

(2A)Where the last Friday of a month is not an alternate Friday for the purpose of sub-section(2), every scheduled bank shall send to the Bank, a special return giving the details specified in sub-section (2) as at the close of business on such last Friday or where such last Friday is a public holiday under the Negotiable Instruments Act, 1881 (26 of 1881), as at the close of business on the preceding working day and such return shall be sent not later than seven days after the date to which it re­lates.