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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1)(b) in The Banking Regulation Act, 1949

(b)a copy of the report of the scrutiny shall be furnished to the banking company if the banking company makes a request for the same or if any adverse action is contemplated against the banking company on the basis of the scrutiny.]