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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(b) in The Banking Regulation Act, 1949

(b)in the case of a banking company incorporated [outside India] [Substituted by Act 20 of 1950, Section 3, for " outside the State" .] by the manager or agent of the principal office of the company [in India] [Substituted by Act 20 of 1950, Section 3, for " in a State" .].