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[Cites 0, Cited by 4] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(3) in The Banking Regulation Act, 1949

(3)Except as otherwise provided by any directions given by the Central Government in the order made by it under sub-section (2) or at any time thereafter, the banking company shall not during the period of moratorium make any payment to any depositors or discharge any liabilities or obligations to any or grant any loans or advances or make investments in any credit instruments.