(1) A Regional Rural Bank shall have its head office at such place in the notified area as the Central Government may, after consultation with the 1 [National Bank] and the Sponsor Bank, specify by notification in the Official Gazette. (2) A Regional Rural Bank may, if it is of opinion that it is necessary so to do, establish its branches or agencies at any place in the notified area.Open in Lexace · Ask the AI about this section
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