UCBs - Submission of certified copies of entries/print out to Courts

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Published on March 31, 2009

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UCBs - Submission of certified copies of entries/print out to Courts

RBI/2008-09/423

UBD. CO. BPD. PCB. Cir. No. 57 /12.05.001/2008-09

March 31, 2009

To
Chief Executive Officer
All Primary (Urban) Co-operative Banks

Dear Sir / Madam,

Bankers' Book Evidence Act, 1891 –
Submission of certified copies of entries/print out to Courts –

In a recent case heard at Court of a Civil Judge in Maharashtra, the Hon'ble Court advised Reserve Bank of India to instruct all the UCBs that whenever they submit any data stored in their computer systems as evidence under Bankers' Book Evidence Act, 1891 to a Court, the data must be accompanied by a certificate prescribed under Section 2 A (a) and (b) of the Act ibid (relevant extract enclosed).

2. It is therefore advised that all UCBs should comply with the provisions of the Bankers' Books Evidence Act, 1891 while furnishing certified copies and computer printouts to Courts. In the absence of such statutory certificate, the court would not be obliged to admit the document in evidence without any further proof.

Yours faithfully,

(A. K. Khound)
Chief General Manager

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