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[Cites 0, Cited by 0] [Section 45S] [Entire Act]

Union of India - Subsection

Section 45S(4) in The Banking Regulation Act, 1949

(4)No act of the [Chief Metropolitan Magistrate or the Chief Judicial Magistrate] [Substituted by Act 1 of 1984, Section 36,for certain words (w.e.f. 15.2.1984).] done in pursuance of this section shall be called in question in any Court or before any authority.]