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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(iii) in The Currency Futures (Reserve Bank) Directions, 2008

(iii)AD Category I banks which do not meet the above minimum prudential requirements and AD Category I banks which are Urban Co-operative banks or State Co-operative banks can participate in the currency futures market only as clients, subject to approval therefore from the respective regulatory Departments of the Reserve Bank.