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Bankers Book Evidence Act, 1891 5. Case in which officer of bank not comparable to produce books - No officer of a bank shall in any legal proceeding to which the bank is not a party be comparable to produce any baker's book the contents of which can be proved under this Act, or to appear as a witness to prove the matters, transactions and accounts therein recorded, unless by order of the Court or a Judge made for special cause.    |
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