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[Cites 0, Cited by 3] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(i) in The Banking Regulation Act, 1949

(i)if it has places of business in more than one State, five lakhs of rupees, and if any such place or places of business is or are situated in the city of Bombay or Calcutta or both, ten lakhs of rupees;