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Banking Regulation Act, 1949 50. Certain claims for compensation barred No person shall have any right, whether in contract or otherwise, to any compensation for any loss incurred by reason of the operation of any of the provisions 202[contained in sections, 10, 12A, 16, 35A, 35B, 262[36, 43A and 45] or by reason of the compliance by a banking company with any order or direction given to it under this Act.]    |
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