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Union of India - Section

Section 294 in The Banking Regulation (Co-Operative Societies) Rules, 1966

294.

In exercise of the powers conferred by section 52 read with clause (zf) of section 56 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, the same having been previously published as required by sub-section (3) of section 52 of the said Act, namely:-