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

Union of India - Subsection

Section 45NB(4) in The Reserve Bank of India Act, 1934

(4)Notwithstanding anything contained in any law for the time being in force, no court or tribunal or other authority shall compel the Bank to produce or to give inspection of any statement or other material obtained by the Bank under any provisions of this chapter.