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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4)(a) in Banking Companies Act, 1949

(a)cancel any licence granted under this section where any of the conditions set out in sub-section (3), on the fulfilment of which it required to be satisfied when granting the licence, ceases to be fulfilled or if the company ceases to carry on banking business {Subs., ibid-, for ” in the States “.} [in India] or goes into liquidation;