AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

35. Corporation to have access to records.

(1) The Corporation shall have free access to all such records of an insured bank 1[or a credit institution] perusal where of may appear to the Corporation to the necessary for the discharge of its functions under this Act.

(2) The Corporation may require any insured bank 1 [or credit institution] to furnish to it copies of any of the records referred to in sub-section (1) and the bank 1[or the credit institution] shall be bound to comply with the requisition.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement