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[Cites 0, Cited by 0] [Section 45Q] [Entire Act]

Union of India - Subsection

Section 45Q(1) in The Banking Regulation Act, 1949

(1)The Reserve Bank shall, on being directed so to do by the Central Government or by the High Court, cause an inspection to be made by one or more of its officers of a banking company which is being wound up and its books of accounts .