(3)Any person making an inspection under sub-section (1) [or a scrutiny under sub-section (1-A)] [Inserted by Act 55 of 1963, Section 17 (w.e.f. 1.2.1964).] may examine on oath any director or other officer [or employee] [Inserted by Act 55 of 1963,Section 17 (w.e.f. 1.2.1964).] of the banking company in relation to its business, and may administer an oath accordingly.
