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Union of India - Section

Section 5 in The Banking Laws (Amendment) Act, 2025

5. Amendment of section 16.

In the Banking Regulation Act of 1949, in section 16, in sub-section (3), after the words “Reserve Bank”, the following shall be inserted, namely:—“or the director of a central co-operative bank elected to the Board of the state co-operative bank in which he is a member”.