Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] Union of India - Subsection Section 25(1) in Banking Companies Act, 1949 (1)The assets{Subs.by Act 20 of 1950, s.3, for ” in the States.} [in India] of every banking company at the close of the last working day of every quarter shall not be less than seventy-five per cent.of its demand and time liabilities therein.
