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[Cites 0, Cited by 12] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(b) in The Banking Regulation Act, 1949

(b)acting as agents for any Government or local authority or any other person or persons; the carrying on of agency business of any description including the clearing and forwarding of goods, giving of receipts and discharges and otherwise acting as an attorney on behalf of customers, but excluding the business of a [managing agent or secretary and treasurer] [ Substituted by Act 33 of 1959, Section 4, for " managing agent" (w.e.f. 1.10.1959).] of a company;