(1)Notwithstanding anything contained in section 391, section 392, section 433 and section 583 of the Companies Act, 1956 (1 of 1956), but without prejudice to its powers under sub-section (1) of section 37 of this Act, the High Court shall order the winding up of a banking company-(a)if the banking company is unable to pay its debts; or(b)if an application for its winding up has been made by the Reserve Bank under section 37 or this section.
