Income Tax Department

Ministry of Finance, Government of India

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Section 45M

Duty of non-banking institutions to furnish statements, etc., required by Bank

Section

Section Number

45M

Chapter

IIIB - PROVISIONS RELATING TO NON-BANKING INSTITUTIONS RECEIVING DEPOSITS AND FINANCIAL INSTITUTIONS

Act

Reserve Bank of India Act, 1934

Year

Duty of non-banking institutions to furnish statements, etc., required by Bank

Duty of non-banking institutions to furnish statements, etc., required by Bank

Duty of non-banking institutions to furnish statements, etc., required by Bank.

45M. It shall be the duty of every non-banking institution to furnish the statements, information or particulars called for, and to comply with any direction given to it, under the provisions of this Chapter.

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