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

Union of India - Subsection

Section 45K(3) in Banking Companies Act, 1949

(3)The provisions of this section shall, so far as they may, also apply to a banking company in respect of which an order under section 153 of the Indian Companies Act, 1913 sanctioning a compromise or arrangement has been made before the commencement of the Banking Companies (Amendment) Act, 1953.