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[Cites 0, Cited by 2] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1) in The Banking Regulation Act, 1949

(1)Notwithstanding anything to the contrary contained in section 484 of the Companies Act, 1956 (1 of 1956), no banking company may be voluntarily wound up unless the Reserve Bank certifies in writing that the company is able to pay in full all its debts to its creditors as they accrue.