Section 21(2)(d) in The Banking Regulation Act, 1949

[Cites 0, Cited by 1] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(d) in The Banking Regulation Act, 1949

(d)the maximum amount up to which, having regard to the considerations referred to in clause (c), guarantees may be given by a banking company on behalf of any one company, firm, association of persons or individual, and

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Union of India - Subsection

Section 21(2)(d) in The Banking Regulation Act, 1949