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 0] [Section 52] [Entire Act] Union of India - Subsection Section 52(4) in Banking Companies Act, 1949 (4)The Central Government may, by rules made under this section annul, alter or add to, all or any of the provisions of the Fourth Schedule. [Ins.by Act 52 of 1953, s.11.]
