Section 11(3)(iii) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 11(3)(iii) in The Banking Regulation Act, 1949

(iii)if it has all its places of business in one State, one or more of which is or are situated in the city of Bombay or Calcutta, five lakhs of rupees, plus twenty-five thousand rupees in respect of each place of business situated outside the city of Bombay or Calcutta, as the case may be:

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Union of India - Subsection

Section 11(3)(iii) in The Banking Regulation Act, 1949