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[Cites 0, Cited by 3] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Reserve Bank of India Act, 1934

(3)Save as otherwise provided in regulations made by the Central Board, the Governor and in his absence the Deputy Gover­nor nominated by him in his behalf, shall also have powers of general superintendence and direction of the affairs and the business of the Bank, and may exercise all powers and do all acts and things which may be exercised or done by the Bank.