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[Cites 0, Cited by 38] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in The Banking Regulation Act, 1949

(2)The Central Government, after considering the application made by the Reserve Bank under sub-section (1), may make an order of moratorium staying the commencement or continuance of all actions and proceedings against the company for a fixed period of time on such terms and conditions as it thinks fit and proper and may from time to time extend the period, so, however, that the total period of moratorium shall not exceed six months.