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Banking Companies (Legal Practitioners' Clients' Account) Act, 1949 2.Definitions.- In this Act, unless there is anything repugnant in the subject or context,- {Subs. by Act 38 of 1959, s. 64 and Sch . III, for cl . (a) ( w.e.f . 10-9-1959 ).} [(a) "banking company" means any banking company as defined in section 5 of the Banking Companies Act, 1949 (1 of 1949), and includes the State Bank of India {Subs. by Act 5 of 1970, s. 20, for "and any subsidiary bank" (w.e.f . 19-7-1969).} [ a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertaking Act, 1970 ( 5 of 1970), {Subs. by Act 21 of 1976, s. 33, for certain words ( w.e.f . 26-9-1975 ).} [ a Regional Rural Bank established under section 3 of the Regional Rural Banks Act, 1976 (21 of 1976), {Subs. by Act 40 of 1980, s. 20 ( a ) (w.e.f . 15-4-1980 ).} [ a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980) and any subsidiary bank]]] as defined in the State Bank of India (Subsidiary Banks ) Act, (38 of 1959);] (b) " legal practitioner " has the same meaning as in the legal Practitioners Act, 1879 (18 of 1879).    |
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