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[Cites 0, Cited by 0] [Section 45IA(4)] [Section 45IA] [Entire Act]

Union of India - Subsection

Section 45IA(4)(b) in The Reserve Bank of India Act, 1934

(b)that the affairs of the non-banking financial company are not being or are not likely to be conducted in a manner detrimental to the interest of its present or future depositors;