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[Cites 0, Cited by 1] [Section 35AB] [Entire Act]

Union of India - Subsection

Section 35AB(2) in The Banking Regulation Act, 1949

(2)The Reserve Bank may specify one or more authorities or committees with such members as the Reserve Bank may appoint or approve for appointment to advise any banking company or banking companies on resolution of stressed assets.] [Added by Act 33 of 1959, Section 20 (w.e.f. 1.10.1959).]