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Union of India - Section

Section 295 in The Banking Companies (Nomination) Rules, 1985

295.

In exercise of the powers conferred by section 52, read with sections 45-ZA, 45-ZC and 45-ZE of the Banking Regulation Act, 1949 (10 of 1949), and after consultation with the Reserve Bank of India, the Central Government hereby makes the following rules, namely:-