Section 5(4) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
(4)Notwithstanding anything contained in sub-section (2), on the commencement of this act, no person shall make any claim or demand or take any proceeding in India against, any existing bank or any person, acting in its name or on its behalf except in so far as may be necessary for enforcing the provisions of this section provisions except in so far as it relates to any offence committed by such person.
