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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(7) in The Reserve Bank of India Act, 1934

(7)The Bank may, for such period and subject to such condi­tions as may be specified, grant to any scheduled bank such exemp­tions from the provisions of this section as it thinks fit with reference to all or any of its offices or with reference to the whole or any part of its assets and liabilities.