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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Banking Companies (Legal Practitioners' Clients' Account) Act, 1949)

(2)Notwithstanding anything contained in sub- section (1), a banking company in which a legal practitioner keeps an account for clients' moneys shall not, in respect of any liability of such practitioner to the banking company, not being a liability in connection with that account, have or obtain any recourse or right, whether by way of set- off, counter- claim, charge or otherwise, against moneys standing to the credit of that account.