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[Cites 0, Cited by 0] [Section 729] [Entire Act]

State of Rajasthan - Subsection

Section 729(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)General Headings. - Applications under Part III or Part 111-Aof the Act shall be instituted in the matter of the Act and in the matter of the Banking Company and where necessary in the matter of the Act under which the Banking Company has been ordered to be wound up.