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[Cites 0, Cited by 1] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(3) in The Banking Regulation Act, 1949

(3)Any banking company aggrieved by the refusal of a certificate under sub-section (1) may, within ninety days from the date on which such refusal is communicated to it, appeal to the Central Government.