(b)by the bankers of any company, body corporate [* * *] [ The words " managing agent, secretaries and treasurers" omitted by Act 53 of 2000, Section 127 (w.e.f. 13.12.2000).] or other person, referred to in the sections aforesaid, as such bankers, of any information as to the affairs of any of their customers other than such company, body corporate [* * *] [ The words " managing agent, secretaries and treasurers" omitted by Act 53 of 2000, Section 127 (w.e.f. 13.12.2000).] or person.
