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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(c) in Banking Companies Act, 1949

(c)in the case of a company incorporated {Subs.by Act 20 of 1950, s.3, for ‘ elseswhere than in a State “} [outside India] that the Government or law of the country in which it is incorporated does not discriminate in any way against banking companies registered {Subs., ibid., for ‘ in a State “.} [in India], and that the company complies with all the provisions of this Act, applicable to banking companies incorporated {Subs., ibid, for ” outside the States’} [outside India].