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[Cites 0, Cited by 0] [Section 36AA(3)] [Section 36AA] [Entire Act]

Union of India - Subsection

Section 36AA(3)(a) in The Banking Regulation Act, 1949

(a)Any person against whom an order of removal has been made under sub-section (1) may, within thirty days from the date of communication to him of the order, prefer an appeal to the Central Government.