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[Cites 0, Cited by 0] [Section 36ACA] [Entire Act]

Union of India - Subsection

Section 36ACA(5) in The Banking Regulation Act, 1949

(5)The Reserve Bank may constitute, in consultation with the Central Government, a committee of three or more persons who have experience in Jaw, finance, banking, economics or accountancy to assist the Administrator in the discharge of his duties.