Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34A(1)] [Section 34A] [Entire Act] Union of India - Subsection Section 34A(1)(b) in The Banking Regulation Act, 1949 (b)any particulars not shown therein in respect of provisions made for bad and doubtful debts and other usual or necessary provisions.