LexSection 45H — Chapter IIIB not to apply in certain cases.
The Reserve Bank of India Act, 1934
1 [45H. Chapter IIIB not to apply in certain cases.-- The provisions of this Chapter shall not apply to the State Bank or a banking company as defined in section 5 of the 2 [Banking Regulation Act, 1949 (10 of 1949)] or 3 [a corresponding new bank as defined in clause (da) of section 5 of that Act or a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959)] or 4 [a Regional Rural Bank or a co-operative bank] or a primary agricultural credit society or a primary credit society]: Provided that for the purposes of this Chapter, the 5 [Tamil Nadu Industrial Investment Corporation Limited] shall not be deemed to be a banking company.]Open in Lexace · Ask the AI about this section