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[Cites 0, Cited by 4] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Reserve Bank of India Act, 1934

(2)When action is taken under this section the Central Govern­ment shall cause a full report of the circumstances leading to such action and of the action taken to be laid before Parlia­ment at the earliest possible opportunity and in any case within three months from the issue of the notification superseding the Board.