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 42] [Entire Act] Union of India - Section Section 14 in The Banking Regulation Act, 1949 14. Prohibition of charge on unpaid capital. No banking company shall create any charge upon any unpaid capital of the company, and any such charge shall be invalid.
