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[Cites 0, Cited by 0] [Section 58G] [Entire Act]

Union of India - Subsection

Section 58G(2) in The Reserve Bank of India Act, 1934

(2)For the purpose of imposing penalty under sub-section (1), the Bank shall serve a notice on the non-banking financial compa­ny requiring it to show cause why the amount specified in the notice should not be imposed as a penalty and a reasonable oppor­tunity of being heard shall also be given to such non-banking financial company.