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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

Union of India - Subsection

Section 12B(4) in The Banking Regulation Act, 1949

(4)The approval for acquisition of shares may be subject to such conditions as the Reserve Bank may deem fit to impose, including a condition that any further acquisition of shares shall require prior approval of the Reserve Bank and that the applicant continues to be a fit and proper person to hold the shares or voting rights.