Section 2(1)(d) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020

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Union of India - Subsection

Section 2(1)(d) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020

(d)“banking institution” means,—

(i)scheduled bank as defined in clause (e) of section 2 of the Reserve Bank of India Act, 1934 (2 of 1934); and

(ii)any other bank as the Reserve Bank of India may specify;