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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(aiii) in The Reserve Bank of India Act, 1934

(aiii)“Bank for International Settlements” means by body corporate established with the said name under the law of Swit­zerland in pursuance of an agreement dated the 20th January, 1930, signed at the Hague;