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[Cites 0, Cited by 28] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(d) in The Banking Regulation Act, 1949

(d)[ "company" means any company as defined in section 3 of the Companies Act, 1956 (1 of 1956); and includes a foreign company within the meaning of section 591 of that Act;] [Substituted by Act 33 of 1959, Section 2, for Clause (d) (w.e.f. 1.10.1959).]