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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Special Economic Zones Act, 2005

(2)On receipt of an application under sub‑section (1), the Reserve Bank shall, if it is satisfied that the applicant fulfils all the conditions specified under sub‑section (3), grant permission to such applicant for setting up and operation of an Offshore Banking unit.