Section 42(1)(d) in The Reserve Bank of India Act, 1934

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

(d)the aggregate of the liabilities” of a Scheduled bank which is not a State co-operative bank, to,—

(i)the State Bank;

(ii)a subsidiary bank as defined in section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);

(iii)a corresponding new bank constituted by section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970);

(iiia)a corresponding new bank constituted by section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980);

(iv)a banking company as defined in clause (c) section 5 of the Banking Regulation Act, 1949 (10 of 1949);

(v)a co-operative bank; or

(vi)any other financial institution notified by the Central Government in this behalf,

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