Section 45S(1) in The Banking Regulation Act, 1949
(1)For the purpose of enabling the official liquidator or the special officer appointed under sub-section (3) of section 37 to take into his custody or under his control, all property, effects and actionable claims to which a banking company [* * *] [Certain words omitted by Act 55 of 1963, Section 23 (w.e.f. 1.2.1964).] is or appears to be entitled, the official liquidator or the special officer, as the case may be, may request in writing the [Chief Metropolitan Magistrate or the Chief Judicial Magistrate] [Substituted by Act 1 of 1984, Section 36, for certain words (w.e.f. 15.2.1984).], within whose jurisdiction any property, books of account or other documents of such banking company may be situate or be found, to take possession thereof, and the [Chief Metropolitan Magistrate or the Chief Judicial Magistrate] [Substituted by Act 1 of 1984, Section 36, for certain words (w.e.f. 15.2.1984).], as the case may be, shall, on such request being made to him,-(a)[ take possession of such property, books of accounts or other documents, and [Substituted by Act 55 of 1963, Section 23 (w.e.f. 1.2.1964).](b)forward them to the official liquidator or the special officer.]
