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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

Union of India - Subsection

Section 26A(3) in The Banking Regulation Act, 1949

(3)Where the banking company has paid outstanding amount referred to in subsection (2) or allowed operation of such account or deposit, such banking company may apply for refund of such amount in such manner as may be specified by the authority or committee referred to in sub-section (5).