Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67A(1)] [Section 67A] [Entire Act]

State of Karnataka - Subsection

Section 67A(1)(ii) in The Karnataka Souharda Sahakari Act, 1997

(ii)where an order of moratorium has been made by the Central Government under sub-section (2) of section 45 of the Banking Regulation Act, 1949 [***] [Omitted by Act 16 of 2005 w.e.f. 1.6.2005.] make an order sanctioning a scheme of compromise or arrangement or amalgamation or reconstruction including division or re-organisation of the Co-operative Bank;