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Union of India - Section

Section 49 in Banking Companies Act, 1949

49. Special provisions for private banking companies

The exemptions, whether express or implied, in favour of a private company in sections 17, 77 83B, 86H, 91B, and 91D, and sub-section (5) of section 144 of the Indian Companies Act, 1913, shall, not operate in favour of a private company which is a banking company