269T. [ Mode of repayment of certain loans or deposits. [Substituted by Act 20 of 2002, Section 99, for Section 269-T (w.e.f. 1.6.2002).]
- No branch of a banking company or a co-operative bank and no other company or co-operative society and no firm or other person shall repay any loan or deposit made with it [or any specified advance received by it] otherwise than by an account payee cheque or account payee bank draft drawn in the name of the person who has made the loan or deposit [or paid the specified advance,] [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.] if -(a)the amount of the loan or deposit [or specified advance] [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.] together with the interest, if any, payable thereon, or(b)the aggregate amount of the loans or deposits held by such person with the branch of the banking company or co-operative bank or, as the case may be, the other company or co-operative society or the firm, or other person either in his own name or jointly with any other person on the date of such repayment together with the interest, if any, payable on such loans or deposits, is twenty thousand rupees or more: [or] [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.](c)[ the aggregate amount of the specified advances received by such person either in his own name or jointly with any other person on the date of such repayment together with the interest, if any, payable on such specified advances,] [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.]Provided that where the repayment is by a branch of a banking company or co-operative bank, such repayment may also be made by crediting the amount of such loan or deposit to the savings bank account or the current account (if any) with such branch of the person to whom such loan or deposit has to be repaid: -][Provided further that nothing contained in this section shall apply to repayment of any loan or deposit [or specified advance] [ Inserted by Act 32 of 2003, Section 94 (w.r.e.f. 1.6.2002).] taken or accepted from -(i)Government;(ii)any banking company, post office savings bank or co-operative bank;(iii)any corporation established by a Central, State or Provincial Act;(iv)any Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956);(v)such other institution, association or body or class of institutions, associations or bodies which the Central Government may, for reasons to be recorded in writing, notify in this behalf in the Official Gazette.][Explanation. - For the purposes of this section,-(i)"banking company" shall have the meaning assigned to it in clause (i) of the Explanation to section 269-SS;(ii)"co-operative bank" shall have the meaning assigned to it in Part V of the Banking Regulation Act, 1949 (10 of 1949);(iii)"loan or deposit" means any loan or deposit of money which is repayable after notice or repayable after a period and, in the case of a person other than a company, includes loan or deposit of any nature.](iv)[ "specified advance" means any sum of money in the nature of advance, by whatever name called, in relation to transfer of an immovable property, whether or not the transfer takes place.] [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.]
