Section 21(2)(c) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 21(2)(c) in The Banking Regulation Act, 1949

(c)the maximum amount of advances or other financial accommodation which, having regard to the paid-up capital, reserves and deposits of a banking company and other relevant considerations, may be made by that banking company to any one company, firm, association of persons or individual,

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Union of India - Subsection

Section 21(2)(c) in The Banking Regulation Act, 1949