Section 15(2)(iii) in The Banking Regulation Act, 1949

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(iii) in The Banking Regulation Act, 1949

(iii)the bad debts, if any, in any case where adequate provision for such debts has been made to the satisfaction of the auditor of the banking company.]

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Union of India - Subsection

Section 15(2)(iii) in The Banking Regulation Act, 1949