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[Cites 0, Cited by 3] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in Banking Companies Act, 1949

(3)The Central Government may, by notification in the Official Gazette, extend from time to time the period of any suspension ordered under sub-section (1) or sub-section (2) for such period, not exceeding sixty days at any one time, as it thinks fit so however that the total period does not exceed one year.