Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(21A) in The U.P. Municipalities Act, 1916 (21A)[ the expression "Scheduled Bank" shall have the meaning assigned to it in the Reserve Bank of India Act, 1934;] [Inserted by U.P. Act No. 1 of 1955.]
