Section 39 in The State Agricultural Credit Corporations Act, 1968
39. Court, Tribunal, etc., not to require production of report on inspection made by the Reserve Bank.
Notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872), or any other law for the time being in force, no Court, Tribunal or other authority shall have power to require the Corporation, the Reserve Bank or any officer of the Corporation or the Reserve Bank to produce before such Court, Tribunal or other authority the report of any inspection, or any copy thereof, made by the Reserve Bank in pursuance of section 35 of the Banking Regulation Act, 1949 (10 of 1949), as applied to the Corporation under section 34.
