(3)Before granting any licence under this section, the Reserve Bank may require to be satisfied by an inspection of the books of the company or otherwise that [* * *] [The words " all or any of" omitted by Act 1 of 1984, Section 25 (w.e.f. 15.2.1984).] the following conditions are fulfilled, namely:-(a)[ that the company is or will be in a position to pay its present or future depositors in full as their claims accrue; [Substituted by Act 33 of 1959, Section 13, for Clauses (a) and (b) (w.e.f. 1.10.1959).](b)that the affairs of the company are not being, or are not likely to be, conducted in a manner detrimental to the interests of its present or future depositors;](c)[ that the general character of the proposed management of the company will not be prejudicial to the public interest or the interest of its depositors; [Substituted by Act 1 of 1984, Section 25, for Clause (c) (w.e.f. 15.2.1984).](d)that the company has adequate capital structure and earning prospects;(e)that the public interest will be served by the grant of a licence to the company to carry on banking business in India;(f)that having regard to the banking facilities available in the proposed principal area of operations of the company, the potential scope for expansion of banks already in existence in the area and other relevant factors the grant of the licence would not be prejudicial to the operation and consolidation of the banking system consistent with monetary stability and economic growth;(g)any other condition, the fulfilment of which would, in the opinion of the Reserve Bank, be necessary to ensure that the carrying on of banking business in India by the company will not be prejudicial to the public interest or the interests of the depositors.][(3-A) Before granting any licence under this section to a company incorporated outside India, the Reserve Bank may require to be satisfied by an inspection of the books of the company or otherwise that the conditions specified in sub-section (3) are fulfilled and that the carrying on of banking business by such company in India will be in the public interest and that the Government or law of the country in which it is incorporated does not discriminate in any way against banking companies registered in India and that the company complies with all the provisions of this Act applicable to banking companies incorporated outside India.] [Inserted by Act 1 of 1984, Section 25 (w.e.f. 15.2.1984).]
