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

Union of India - Subsection

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

(e)that the public interest shall be served by the grant of certificate of registration to the non-banking financial company to commence or to carry on the business of India;