Section 3(3) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970
(3)[ Notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872), a copy of, or extract from, the register, certified to be a true copy under the hand of an officer of the corresponding new bank authorised in this behalf by it, shall, in all legal proceedings, be admissible in evidence.] [Substituted by Act 37 of 1994, Section 4, for sub-Section (3) (w.e.f. 15.7.1994). ]
