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[Cites 0, Cited by 0] [Section 36AA(3)] [Section 36AA] [Entire Act]

Union of India - Subsection

Section 36AA(3)(b) in The Banking Regulation Act, 1949

(b)The decision of the Central Government on such appeal, and subject thereto, the order made by the Reserve Bank under sub-section (1), shall be final and shall not be called into question in any Court.