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Banking Regulation Act, 1949 46A. Chairman, Director, etc., to be public servants for the purposes of Chapter IX to the Indian Penal Code Every Chairman who is appointed on a whole-time basis, Managing Director, Director, Auditor, Liquidator, Manager and any other employee of a banking company shall be deemed to be a public servant for the purposes of Chapter IX of the Indian Penal Code (45 of 1860).    |
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