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 56(4)] [Section 56] [Entire Act] Union of India - Subsection Section 56(4)(e) in The Banking Regulation Act, 1949 (e)any other matter which he considers should be brought to the notice of the Reserve Bank and the shareholders of the co-operative bank.]'