Section 5(2)(a) in Telangana Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1993

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(2)(a) in Telangana Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1993

(a)to produce any books of accounts or other documents which Reserve Bank of India, the State Bank of India, the Subsidiary Bank of State Bank of India, any corresponding new bank, the Regional Rural Bank, the Industrial Development Bank of India, the Export-Import Bank of India, the National Bank for Agriculture and Rural Development, the Industrial Reconstruction Bank of India, the Industrial Credit and Investment Corporation of India, the Industrial Finance Corporation of India, the State Financial Corporations, the National Housing Bank, or any company of Co-operative Society carrying on the business of banking as defined in clause (b) of section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949), claims to be of a confidential nature or any other public financial institution so notified by the Central Government; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Telangana - Subsection

Section 5(2)(a) in Telangana Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1993