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[Cites 0, Cited by 1] [Section 45L(1)] [Section 45L] [Entire Act]

Union of India - Subsection

Section 45L(1)(a) in The Reserve Bank of India Act, 1934

(a)require financial institutions either generally or any group of financial institutions or financial institution in particular, to furnish to the Bank in such form, at such intervals and within such time, such statements, information or particulars relating to the business of such financial institutions or institution, as may be specified by the Bank by general or special order;