Section 45J(4) in The Banking Regulation Act, 1949
(4)All offences in relation to winding up alleged to have been committed by any person specified in sub-section (1) which are punishable under this Act or under the [Companies Act, 1956 (1 of 1956)] [Substituted by Act 95 of 1956, Section 14 and Sch., for " Indian Companies Act,], and which are not tried in a summary way under sub-section (1) shall, notwithstanding anything to the contrary contained in that Act or the [Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted by Act 1 of 1984, Section 35, for " Code of Criminal Procedure, 1898], or in any other law for the time being in force, be taken cognizance of and tried by a Judge of the High Court other than the Judge for the time being dealing with the proceedings for the winding up of the banking company.
