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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(b) in Banking Companies Act, 1949

(b)in the case of a banking company incorporated {Subs., ibid., for ” outside the States “} [outside India] by the manager or agent of the principal office of the company {Subs., ibid., for ” in the States “.} [in India].