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Banking Regulation Act, 1949 20A. Restrictions on power to remit debts (1) Notwithstanding anything to the contrary contained in section 293 of the Companies Act, 1956 (1 of 1956), a banking company shall not, except with the prior approval of the Reserve Bank, remit in whole or in part any debt due to it by- (a) any of its Directors, or (b) any firm or company in which any of its Directors is interested as Director, Partner, Managing Agent or Guarantor, or (c) any individual if any of its Directors, is his Partner or Guarantor. (2) Any remission made in contravention of the provisions of sub-section(1)shall be void and of no affect.]    |
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