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[Cites 0, Cited by 0] [Section 45D] [Entire Act]

Union of India - Subsection

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

(1)A banking company may, in connection with any financial arrangement entered into or proposed to be entered into by it, with any person, make an application to the Bank in such form as the Bank may specify requesting it to furnish the applic­ant with such credit information as may be specified in the application.