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[Cites 0, Cited by 0] [Section 730] [Entire Act]

State of Rajasthan - Subsection

Section 730(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)He shall generally have all the powers and shall take all the steps to do all the things necessary or expedient to protect the rights and interests of all the creditors and shareholders according to law of the assets of the Banking Company.