Section 3(2)(iv) in The Banking Regulation (Companies) Rules, 1949

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Union of India - Subsection

Section 3(2)(iv) in The Banking Regulation (Companies) Rules, 1949

(iv)Notwithstanding anything contained in clauses (i), (ii) and (iii) the Reserve Bank may, at any time, direct that the returns prescribed under the Act or these rules shall be submitted from any specified office of a banking company to any specified office of the Reserve Bank.

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Union of India - Subsection

Section 3(2)(iv) in The Banking Regulation (Companies) Rules, 1949