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[Cites 0, Cited by 0] [Section 45J] [Entire Act]

Union of India - Subsection

Section 45J(1) in Banking Companies Act, 1949

(1)The High Court may, if it thinks fit, take cognizance of and try in a summary way any offence alleged to have been committed by any person who has taken part in the promotion or formation of the banking company which is being wound up or by any director, manager or officer thereof:Provided that the offence is one punishable under this Act or under the Indian Companies Act,