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[Cites 0, Cited by 0] [Section 861] [Entire Act]

State of Rajasthan - Subsection

Section 861(3) in Rules of the High Court of Judicature for Rajasthan, 1952

(3)Notwithstanding anything contained in sub-rule (2) an officer or other nominee of the Reserve Bank of India duly authorised for the purpose by the Bank may be allowed to inspect the records of the Court in the matter of any Bank in liquidation.