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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(ii) in The Banking Regulation Act, 1949

(ii)the depreciation, if any, in the value of its investments in shares, debentures or bonds (other than approved securities) in any case where adequate provision for such depreciation has been made to the satisfaction of the auditor of the banking company;