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 1] [Entire Act] Union of India - Section Section 17 in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969 17. Custodian to be public secrecy.- Every Custodian of a corresponding new bank shall be deemed be a public servant for the purposes of CHAPTER IX of the Indian Penal Code (45 of 1860.).
