Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 13] [Section 21] [Entire Act] Union of India - Subsection Section 21(3) in The Banking Regulation Act, 1949 (3)[ Every banking company shall be bound to comply with any directions given to it under this section.] [Inserted by Act 55 of 1963, Section 13 (w.e.f. 1.2.1964).]
