Banking Companies (Legal Practitioners' Clients' Account) Act, 1949)

(Act no.46 OF 1949)

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Restriction of liability of banking companies in certain cases

[AS ON 1995]

{Extended to Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch . I;

Pondicherry by Reg. 7 of 1963, s. 3 and Sch . I; Goa , Daman and Diu by Reg. 11 of 1963 s. 3 and Sch ; and Lakshadweep by Reg. 8 of 1965, s. 3 and Sch .}

[8th December, 1949 .]

An Act to restrict the liability of banking companies in connection with certain transaction by legal practitioners;

WHEREAS it is expedient to restrict the liability of banking companies in connection with certain transactions by legal practitioners;

Comment: The aim of the Act is to restrict the liability of banking companies in connection with certain transactions by legal practitioners.

It is hereby enacted as follows :-