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[Cites 0, Cited by 3] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(o) in The Banking Regulation Act, 1949

(o)any other form of business which the Central Government may, by notification in the Official Gazette, specify as a form of business in which it is lawful for a banking company to engage.