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

Union of India - Subsection

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

(c)that the general character of the management or the proposed management of the non-banking financial company shall not be prejudicial to the public interest or the interests of its de­positors;