Section 12B(1)(a) in The Banking Regulation Act, 1949

[Cites 0, Cited by 0] [Section 12B(1)] [Section 12B] [Entire Act]

(a)"associate enterprise" means a company, whether incorporated or not, which,-

(i)is a holding company or a subsidiary company of the applicant; or

(ii)is a joint venture of the applicant; or

(iii)controls the composition of the Board of Directors or other body governing the applicant; or

(iv)exercises, in the opinion of the Reserve Bank, significant influence on the applicant in taking financial or policy decisions; or

(v)is able to obtain economic benefits from the activities of the applicant;

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