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[Cites 0, Cited by 1] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in Banking Companies Act, 1949

(1)A banking company shall not form any subsidiary company except a subsidiary company formed for one or more of the following purposes, namely, the undertaking and executing of trusts, the undertaking of the administration of estates as executor, trustee or otherwise, the providing of safe deposit vaults or, with the previous permission in writing of the Reserve Bank, such other purposes as are incidental to the business of banking.