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[Cites 0, Cited by 0] [Section 45N] [Entire Act]

Union of India - Subsection

Section 45N(3) in The Reserve Bank of India Act, 1934

(3)The inspecting authority may examine on oath any director or member of any committee or body for the time being vested with the management of the affairs of the non-banking institution or other officer or employee thereof, in relation to its business and may administer an oath accordingly.