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Banking Regulation Act, 1949 45ZB. Notice of claims of other persons regarding deposits not receivable No notice of the claim of any person, other than the person or persons in whose name a deposit is held by a banking company, shall be receivable by the banking company, nor shall the banking company be bound by any such notice even though expressly given to it: PROVIDED that where any decree, order, certificate or other authority from a court of competent jurisdiction relating to such deposit is produced before a banking company, the banking company shall take due notice of such decree, order, certificate or other authority.    |
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