Section 10A(2)(a) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 10A(2)(a) in The Banking Regulation Act, 1949

(a)shall have special knowledge or practical experience in respect of one or more of the following matters, namely:-

(i)accountancy,

(ii)agriculture and rural economy,

(iii)banking,

(iv)co-operation,

(v)economics,

(vi)finance,

(vii)law,

(viii)small-scale industry,

(ix)any other matter the special knowledge of, and practical experience in, which would, in the opinion of the Reserve Bank, be useful to the banking company:

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Union of India - Subsection

Section 10A(2)(a) in The Banking Regulation Act, 1949