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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(3) in The Banking Regulation Act, 1949

(3)If, in respect of any banking company, the requirements, as laid down in sub-section (2), are not fulfilled at any time, the Board of directors of such banking company shall re-constitute such Board so as to ensure that the said requirements are fulfilled.