Section 43A(5)(a) in The Banking Regulation Act, 1949

[Cites 0, Cited by 0] [Section 43A(5)] [Section 43A] [Entire Act]

Union of India - Subsection

Section 43A(5)(a) in The Banking Regulation Act, 1949

(a)where the amount due to the creditor is more than the value of the securities as assessed by him or, as the case may be, as assessed by the official liquidator, on payment of such value; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 43A(5)(a) in The Banking Regulation Act, 1949