Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 263] [Section 5] [Entire Act] Union of India - Subsection Section 5(c) in The Banking Regulation Act, 1949 (c)"banking company" means any company which transacts the business of banking [in India] [Substituted by Act 20 of 1950, Section 3, for " in any State" .].
