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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(2)(iii) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004

(iii)amounts received from a scheduled bank or a co-operative bank or any other banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (Central Act 15 of 1992) ;