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

Union of India - Subsection

Section 45ZE(6) in The Banking Regulation Act, 1949

(6)No suit, prosecution or other legal proceeding shall lie against a banking company for any damage caused or likely to be caused, for allowing access to any locker, and liberty to remove the contents of such locker, in pursuance of the provisions of sub-section (1) or sub-section (2), as the case may be.