- In these rules, unless the context or the subject matter otherwise requires-(a)"Act" means the Banking Companies Act, 1949 (Act X of 1949), as amended from time to time.(b)"Company" means a Company to which the provisions of the Act apply;(c)"Registrar" means the Registrar of the High Court, Appellate side, for the time being;(d)"Liquidator" means the Court Liquidator appointed under section 38A (1) of the Act, or any person duly performing his functions.
