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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

Union of India - Subsection

Section 18A(5) in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980

(5)The Central Government may constitute, in consultation, with the Reserve Bank, a committee of three or more persons who have experience in law, finance, banking, economics or accountancy to assist the Administrator in the discharge of his duties.