Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 220 in Gujarat High Court Rules, 1993 220. General Heading. - Application under Part III or Part III-A of the Act shall be instituted 'In the matter of the Act' and 'In the matter of Banking Company' and where necessary in the matter of the Act under which the Banking Company has been ordered to be wound up.
