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[Cites 0, Cited by 0] [Section 45JA(2)] [Section 45JA] [Entire Act]

Union of India - Subsection

Section 45JA(2)(b) in The Reserve Bank of India Act, 1934

(b)the maximum amount of advances of other financial accommoda­tion or investment in shares and other securities which, having regard to the paid-up capital, reserves and deposits of the non-banking financial company and other relevant considerations, may be made by that non-banking financial company to any person or a company or to a group of companies.