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[Cites 0, Cited by 9] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Banking Regulation Act, 1949

(1)No company other than a banking company shall use as part of its name [or in connection with its business] any of the words "bank", "banker" or "banking" and no company shall carry on the business of banking in India unless it uses as part of its name at least one of such words.