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[Cites 0, Cited by 8] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(a) in The Banking Regulation Act, 1949

(a)[ that the company is or will be in a position to pay its present or future depositors in full as their claims accrue; [Substituted by Act 33 of 1959, Section 13, for Clauses (a) and (b) (w.e.f. 1.10.1959).]