219. Presentation and hearing of application under Part III or IIIA of the Act.
- An application under Part III or Part III -A of the Act in respect of a Banking Company shall be filed in the office of the Registrar. The application shall be signed and verified in the same manner as a plaint and shall be supported by an affidavit. It shall be heard by a single Judge who may reject it summarily or pass such orders and give such directions as he may deem proper including direction for notice of the application being given to such person or persons as may seem to him likely to be affected by the proceedings.
