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[Cites 0, Cited by 0] [Section 45IB] [Entire Act]

Union of India - Subsection

Section 45IB(2) in The Reserve Bank of India Act, 1934

(2)For the purpose of ensuring compliance with the provisions of this section, the Bank may require every non-banking financial company to furnish a return to it in such form, in such manner and for such period as may be specified by the Bank.