Section 11(3)(ii) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 11(3)(ii) in The Banking Regulation Act, 1949

(ii)if it has all its places of business in one State none of which is situated in the city of Bombay or Calcutta, one lakh of rupees in respect of its principal place of business, plus ten thousand rupees in respect of each of its other places of business situated in the same district in which it has its principal place of business, plus twenty-five thousand rupees in respect of each place of business situated elsewhere in the State otherwise than in the same district:

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Union of India - Subsection

Section 11(3)(ii) in The Banking Regulation Act, 1949