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[Cites 0, Cited by 1] [Section 45D] [Entire Act]

Union of India - Subsection

Section 45D(10) in Banking Companies Act, 1949

(10)Nothing in this section shall—
(a)apply to a debt which has been secured by mortgage of immovable property, if a third party has any interest in such immovable property; or
(b)prejudice the rights of the official liquidator to recover any debt due to a banking company under any other law for the time being in force.