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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(3)(b) in The Banking Regulation Act, 1949

(b)where the banking company is being wound up voluntarily or is being wound up subject to the supervision of the Court and the High Court is satisfied that the voluntary winding up or winding up subject to the supervision of the Court cannot be continued without detriment to the interests of the depositors.]