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[Cites 0, Cited by 0] [Section 17(4H)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4H)(b) in The Reserve Bank of India Act, 1934

(b)against the security of bills of exchange or promissory notes, arising out of bona fide commercial or trade transactions bearing two or more good signatures and maturing within five years from the date of such loan or advance;