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[Cites 0, Cited by 2] [Section 45(5)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5)(f) in The Banking Regulation Act, 1949

(f)the reduction of the interest or rights which the members, depositors and other creditors have in or against the banking company before its reconstruction or amalgamation to such extent as the Reserve Bank considers necessary in the public interest or in the interest of the members, depositors and other creditors or for the maintenance of the business of the banking company;