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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

Union of India - Subsection

Section 26A(5) in The Banking Regulation Act, 1949

(5)The Reserve Bank shall, by notification in the Official Gazette, specify an authority or committee, with such members as the Reserve Bank may appoint, to administer the Fund, and to maintain separate accounts and other relevant records in relation to the Fund in such forms as may be specified by the Reserve Bank.