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[Cites 0, Cited by 0] [Section 45E] [Entire Act]

Union of India - Subsection

Section 45E(3) in The Reserve Bank of India Act, 1934

(3)Notwithstanding anything contained in any law for the time being in force, no court, tribunal or other authority shall compel the Bank or any banking company to produce or to give inspection of any statement submitted by that banking company under section 45C or to disclose any credit information furnished by the Bank to that banking company under section 45D.