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[Cites 0, Cited by 0] [Section 43A(2)] [Section 43A] [Entire Act]

Union of India - Subsection

Section 43A(2)(b) in The Banking Regulation Act, 1949

(b)in the next place, to every other depositor of the banking company a sum of two hundred and fifty rupees or the balance at his credit, whichever is less, in priority to all other debts from out of the remaining assets of the banking company available for payment to general creditors: