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[Cites 0, Cited by 1] [Section 35A(1)] [Section 35A] [Entire Act]

Union of India - Subsection

Section 35A(1)(c) in The Banking Regulation Act, 1949

(c)to secure the proper management of any banking company generally, it is necessary to issue directions to banking companies generally or to any banking company in particular, it may, from time to time, issue such directions as it deems fit, and the banking companies or the banking company, as the case may be, shall be bound to comply with such directions.