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The Regional Rural Banks Act, 1976

Contents
Sections Particulars
  Preamble
Chapter I Preliminary
1 Short title, extent and commencement
2 Definitions
Chapter II Incorporation and Capital of Regional Rural Banks
3 Establishment and incorporation of Regional Rural Banks
4 Offices and agencies
5 Authorised capital
6 Issued capital
7 Shares to be approved securities
Chapter III Management
8 Management
9 Board of directors
10 Term of office of director
11 Chairman
12 Disqualifications
13 Vacation of the seat of directors
14 Meetings of Board
15 Committees of Board
16 Fees and allowances of directors and members of committees
17 Staff of Regional Rural Banks
Chapter IV Business of a Regional Rural Bank
18 Business which a Regional Rural Bank may transact
19 Closure of accounts
Chapter V Accounts and Audit
20 Annual report to be furnished the shareholders
21 Disposal of profits
22 Regional Rural Bank to be deemed to be a co-operative society for purpose of the Income-tax Act, 1961
23 Interest-tax not payable
Chapter V Amalgamation of Regional Rural Banks
23A Amalgamation of Regional Rural Banks
23B Notification under section 23A to be sufficient notice to concerned parties
23C Cessation of business of transferor Regional Rural Banks
23D Liquidation of Regional Rural Banks
Chapter VI Miscellaneous
24 Power of Central Government to give directions
24A Inspection, audit and scrutiny by the Sponsor Bank
25 Obligations as to fidelity and secrecy
26 Bar to liquidation of Regional Rural Bank
27 Defects in appointment or constitution not to invalidate acts or proceedings
28 Indemnity of directors, etc
29 Power to make rules
30 Power to make regulations
31 Removal of difficulties
32 Act to Override the provisions of other laws
33 Amendment of certain enactments
34 Repeal and saving
The Schedule Schedule
  Schedule


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