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Banking Regulation Act, 1949 45Z. Return of paid instruments to customers (1) Where a banking company is required by its customer to return to him a paid instrument before the expiry of the period specified by rules made under section 45Y, the banking company shall not return the instrument except after making and keeping in its possession a true copy of all relevant parts of such instrument, such copy being made by a mechanical or other process which in itself ensures the accuracy of the copy. (2) The banking company shall be entitled to recover from the customer the cost of making such copies of the instrument. Explanation: In this section, "customer" includes a government department and a corporation incorporated by or under any law.    |
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