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Special knowledge or practical experience useful to banking companies- (Reserve Bank of India) (24 Nov 2016)

MANU/RDBR/0001/2016

Banking

In exercise of the powers conferred by Section 10A(2)(a)(ix) of the Banking Regulation Act, 1949, Section 19A(1)(a)(viii) of State Bank of India Act, 1955, Section 25A(1)(a) (viii) of State Bank of India (Subsidiary Banks) Act, 1959, and Section 9(3A)(A)(viii) of Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970/1980, Reserve Bank of India hereby notifies that special knowledge or practical experience in matters or areas relating to (i) Information Technology (ii) Payment & Settlement Systems (iii) Human Resources (iv) Risk Management and (v) Business Management would be useful to a banking company, State Bank of India, subsidiary bank and a corresponding new bank, as the case may be.

Tags : SPECIAL KNOWLEDGE   UTILITY   COMPANIES  

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