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[Cites 0, Cited by 8] [Section 45O] [Entire Act]

Union of India - Subsection

Section 45O(1) in Banking Companies Act, 1949

(1)Notwithstanding anything to the contrary contained in the Indian Limitation Act, 1908 or in any other law for the time being in force, in computing the period of limitation prescribed for a suit or application by a banking company which is being wound up, the period commencing from the date of the presentation of the petition for the winding up of the banking company shall be excluded.