LexSection 21A — Bank to transact Government business of States on agreement.
The Reserve Bank of India Act, 1934
1 [21A. Bank to transact Government business of States on agreement.-- (1) The Bank may by agreement with the Government of any 2 *** State 3 *** undertake-- (a) all its money, remittance, exchange and banking transactions in India, including in particular, the deposit, free of interest, of all its cash balances with the Bank; and (b) the management of the public debt of, and the issue of any new loans by, that State. (2) Any Agreement made under this section shall be laid, as soon as may be after it is made, before Parliament.]Open in Lexace · Ask the AI about this section