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[Cites 0, Cited by 0] [Section 45ZE] [Entire Act]

Union of India - Subsection

Section 45ZE(5) in The Banking Regulation Act, 1949

(5)On the removal of the contents of any locker by any nominee or jointly by any nominee and survivors as aforesaid, the liability of the banking company in relation to the contents of the locker shall stand discharged.