LexSection 6 — Offices, branches and agencies.
The Reserve Bank of India Act, 1934
The Bank shall, as soon as may be, establish offices in Bombay, Calcutta, 1 [Delhi and Madras] 2 *** and may establish branches or agencies in any other place in India 3 *** or, with the previous sanction of the 4 [Central Government] elsewhere.Open in Lexace · Ask the AI about this section