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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(3)(d) in The Banking Regulation Act, 1949

(d)for the purpose of computation of liabilities, the aggregate of the liabilities of a co-operative bank to the State Bank of India, a subsidiary bank, a corresponding new bank, a Regional Rural Bank, a banking company or any other financial institution notified by the Central Government in this behalf shall be reduced by the aggregate of the liabilities of all such banks and institutions to the co-operative bank;