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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(3)(e) in The Banking Regulation Act, 1949

(e)any cash with a co-operative bank or any balance held by a co-operative bank with another bank, shall not, to the extent such cash or such balances represents the balance in, or investment of, Agricultural Credit Stabilisation Fund of such co-operative bank, be deemed to be cash maintained in India.