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Union of India - Section

Section 49C in The Banking Regulation Act, 1949

49C. Alteration of memorandum of a banking company.

Notwithstanding anything contained in the Companies Act, 1956 (1 of 1956), no application for the confirmation of the alteration of the memorandum of a banking company shall be maintainable unless the Reserve Bank certifies that there is no objection to such alteration.]