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 0] [Entire Act] Union of India - Section Section 10 in The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997 10. Act 18 of 1891 to apply to the books of Company.— The Company shall be deemed to be a bank for the purpose of the Bankers' Books Evidence Act, 1891.
