Section 36A(1)(a) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 36A(1)(a) in The Banking Regulation Act, 1949

(a)which, whether before or after the commencement of the Banking Companies (Amendment) Act, 1959 (33 of 1959), has been refused a licence under section 22, or prohibited from accepting fresh deposits, by a compromise, arrangement or scheme sanctioned by a Court or by any order made in any proceeding relating to such compromise, arrangement or scheme, or prohibited from accepting deposits by virtue of any alteration made in its memorandum; or

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Union of India - Subsection

Section 36A(1)(a) in The Banking Regulation Act, 1949