Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 22] [Entire Act] Union of India - Subsection Section 22(1) in Banking Companies Act, 1949 (1)Save as hereinafter provided, no company shall carry on banking business{Subs.by Act 20 of 1950, s.3, for ” in any State “.} [in India] unless it holds a licence granted by the Reserve Bank in such behalf.
