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State of Chattisgarh - Section

Section 384 in High Court of Chhattisgarh Rules, 2005

384.

In exercise of powers conferred by sub-section (2) of Section 45-B and Section 45-G of the Banking Companies Act, 1949 (Act X of 1949), as amended by Act XX of 1950, and all other powers hereunto enabling, the High Court hereby makes the following rules : -Rules