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[Cites 0, Cited by 0] [Section 368(5)] [Section 368] [Entire Act]

State of Chattisgarh - Subsection

Section 368(5)(ii) in The High Court of Chhattisgarh Rules, 2007

(ii)He shall generally have all the powers and shall take all the steps necessary or expedient to protect the rights and interests of all the creditors and shareholders of the Banking Company and to conserve and ensure the proper disposition according to law of the assets of the Banking Company.