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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Banking Regulation (Co-Operative Societies) Rules, 1966

(4)Notwithstanding anything contained in sub-rule (2), the Reserve bank may, at any time, direct that the returns prescribed under the Act or these rules shall be submitted from any other specified office of a Co-operative Bank to any other specified office of the Reserve Bank.