Section 2 — Application of other laws not barred.

The Banking Regulation Act, 1949
The provisions of this Act shall be in addition to, and not, save as hereinafter expressly provided, in derogation of the 1 [Companies Act, 1956 (1 of 1956)], any other law for the time being in force.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.