(4)Any amount deposited and kept deposited with the Reserve Bank under the proviso to sub-section (2) by any banking company incorporated {Subs, ibid., for “elsewhere than in a State “.}[outside India] shall, in the event of the company ceasing for any reason to carry on banking business {Subs, ibid., for ” in the States “.} [in India], be an asset of the company on which the claims of all the creditors of the company { Subs, ibid., for ” in the States “.} [in India] shall be a first charge.
