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[Cites 0, Cited by 23] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in Indian Companies Act, 1913

(1)No company, association or partnership consisting of more than ten persons shall be formed for the purpose of carrying on the Business of banking unless it is registered as a company under this Act, or is formed in pursuance of an Act of Parliament or some other Act of the Governor General in Council, or of Royal Charter or Letters Patent.