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Companies Act, 1956 Sec 251 - Saving for legal advisers and bankers. Nothing in sections 234 to 247 and 250 shall require the disclosure to Company Law Board or to the Central Government or to the Registrar or to an Inspector appointed by Central Government (a) by a legal adviser, of any privileged communication made to him in that capacity, except as respects the name and address of his client ; or (b) by the bankers of any company, body corporate or other person, referred to in the sections aforesaid, as such bankers, of any information as to the affairs of any of their customers other than such company, body corporate or person.    |
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