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[Cites 0, Cited by 0] [Section 45IA(4)] [Section 45IA] [Entire Act]

Union of India - Subsection

Section 45IA(4)(a) in The Reserve Bank of India Act, 1934

(a)that the non-banking financial company is or shall be in a position to pay its present or future depositors in full as and when their claims accrue;