LexSection 20 — Obligation of the Bank to transact Government business.
The Reserve Bank of India Act, 1934
The Bank shall undertake to accept monies for account of 1 [ 2 *** the Central Government 3 ***] and to make payments up to the amount standing to the credit of 4 [its account], and to carry out 5 [its exchange], remittance and other banking operations, including the management of the public debt 6 [of the Union].Open in Lexace · Ask the AI about this section