Section 14 in The Banking Companies (Amendment) Act, 1956
14. Other miscellaneous amendments.-
The principal Act shall be further amended in the manner specified in the Schedule: Provided that the amendments specified in the Schedule relating to section 2 and to the sections contained in Part III and Part IIIA of the principal Act shall not apply to a banking company the winding up of which commenced before the 1st day of April, 1956 , and the provisions of the principal Act shall apply to such banking company as if the amendments aforesaid had not been made.
