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Union of India - Act

The Banking Companies (Amendment) Act, 1956

UNION OF INDIA
India

The Banking Companies (Amendment) Act, 1956

Act 95 of 1956

  • Published on 1 January 1956
  • Commenced on 1 January 1956
  • [This is the version of this document from 1 January 1956.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Banking Companies Act, 1949.

1. Short title and commencement.-

(1)This Act may be called the Banking Companies (Amendment) Act, 1956 .
(2)It shall come into force on such date 2 as the Central Government may, by notification in the Official Gazette, appoint. 2 to Amendments to the Banking Companies Act, 1949 . 2 to 13.[ Amendments to the Banking Companies Act, 1949 .] Rep. by the Repealing and Amending Act, 1960 (58 of 1960 ), s. 2 and Sch. I.

14. Other miscellaneous amendments.-

The principal Act shall be further amended in the manner specified in the Schedule: Provided that the amendments specified in the Schedule relating to section 2 and to the sections contained in Part III and Part IIIA of the principal Act shall not apply to a banking company the winding up of which commenced before the 1st day of April, 1956 , and the provisions of the principal Act shall apply to such banking company as if the amendments aforesaid had not been made.