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[Cites 0, Cited by 0] [Section 23A(3)] [Section 23A] [Entire Act]

Union of India - Subsection

Section 23A(3)(b) in The Payment And Settlement Systems Act, 2007

(b)"scheduled commercial bank" shall mean a "banking company", "corresponding new bank", "State Bank of India" and "subsidiary bank" as defined in section 5 of the Banking Regulation Act, 1949 and included in the Second Schedule to the Reserve Bank of India Act,1934.]