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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(1) in The Banking Regulation Act, 1949

(1)Notwithstanding anything contained in section 6, no banking company shall create a floating charge on the undertaking or any property of the company or any part thereof, unless the creation of such floating charge is certified in writing by the Reserve Bank as not being detrimental to the interests of the depositors of such company.