Section 45L(3) in The Reserve Bank of India Act, 1934
(3)In issuing directions to any financial institution under clause (b) of sub-section (1). the Bank shall have due regard to the conditions in which, and the objects for which, the instituÂtion has been established, its statutory responsibilities, if any, and the effect the business of such financial institution is likely to have on trends in the money and capital markets.
