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[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(6) in The Banking Regulation Act, 1949

(6)The decision of the Central Government where an appeal has been preferred to it under sub-section (5) or of the Reserve Bank where no such appeal has been preferred shall be final.] [Substituted by Act 33 of 1959, Section 13, for sub-Ss. (4) and (5) (w.e.f. 1.10.1959).]