- Notwithstanding anything to the contrary contained in [section 466 of the Companies Act, 1956 (1 of 1956)] [Substituted by Act 95 of 1956, Section 14 and Sch., for " section 173 of the Indian Companies Act, 1913 (7 of 1913)" (w.e.f. 14.1.1957).], the [High Court] [Substituted by Act 42 of 1953, Section 4, for " Court" .] shall not make any order staying the proceedings in relation to the winding up of a banking company, unless the [High Court] [Substituted by Act 42 of 1953, Section 4, for " Court" .] is satisfied that an arrangement has been made whereby the company can pay its depositors in full as their claims accrue.
