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Citedby 33 docs - [View All]
B.G. Laxman (Died) Per L.Rs. vs Joint Collector And Ors. on 8 October, 2002
Thota Narasinga Rao vs The State Of A.P., Rep.By District ... on 4 December, 2006
The Govt. Of A.P. Rep., By The ... vs Counsel For The Petitioners: Sri ...
Sannepalli Nageswar Rao And Anr. vs District Collector, Khammam And ... on 17 June, 2002
N. Bal Reddy And Ors. vs Revenue Divisional Officer And ... on 3 February, 2004

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Central Government Act
Section 5 in The Bankers' Books Evidence Act, 1891
5. Case in which officer of bank not compellable to produce books.- No officer of a bank shall in any legal proceeding to which the bank is not a party be compellable to produce any banker' 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.
1. Subs. by Act 1 of 1984, s. 2 (w. e. f. 15- 2- 1984 ).