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[Cites 0, Cited by 0] [Section 45J(3)] [Section 45J] [Entire Act]

Union of India - Subsection

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

(c)shall, before passing any sentence, record judgment embodying the substance of the evidence and also the particulars specified in section 263 of the Code of Criminal Procedure, 1973 (2 of 1974), so far as that section may be applicable;