Section 17(3A)(b) in The Reserve Bank of India Act, 1934

[Cites 0, Cited by 0] [Section 17(3A)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3A)(b) in The Reserve Bank of India Act, 1934

(b)maturing not later than one hundred and eighty days from the date of the loan or advance, and it will, so long as any part of such loans and advances remains unpaid, continue to hold such bills of exchange of a value not less than the amount of such loans or advances outstanding for the time being; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 17(3A)(b) in The Reserve Bank of India Act, 1934