LexSection 45Y — Power of Central Government to make rules for the preservation of records.
The Banking Regulation Act, 1949
1 [45Y. Power of Central Government to make rules for the preservation of records.-- The Central Government may, after consultation with the Reserve Bank and by notification in the Official Gazette, make rules specifying the periods for which-- (a) a banking company shall preserve its books, accounts and other documents; and (b) a banking company shall preserve and keep with itself different instruments paid by it.]Open in Lexace · Ask the AI about this section