Reserve Bank of India (Amendment) Act, 1940 [Repealed]
[Repealed by Act 6 of 1945, Section 2 and Schedule I.]
Whereas it is expedient further to amend the Reserve Bank of India Act, 2 of 1934, for the purpose of enabling the Reserve Bank of India to act as agent of, and make loans and advances to, the Board of Commissioners of Currency of Ceylon;
It is hereby enacted as follows:
Section 1. Short title
This Act may be called the Reserve Bank of India (Amendment) Act, 1940.
Section 2. Amendment of Section 17 of Act 2 of 1934
In Section 17 of the Reserve Bank of India Act, 1934,
(a) in clause (4), as adapted and modified by the Third Schedule to the India and Burma (Burma Monetary Arrangements) Order, 1937, for the words and Burma co-operative banks the words Burma co-operative banks and the principal currency authority of Ceylon shall be substituted;
(b) in clause (13), the words a bank which is shall be omitted, and for the words such banks the words banks which are such principal currency authorities shall be substituted.