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[Cites 0, Cited by 1] [Section 45(5)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5)(g) in The Banking Regulation Act, 1949

(g)the payment in cash or otherwise to depositors and other creditors in full satisfaction of their claim-
(i)in respect of their interest or rights in or against the banking company before its reconstruction or amalgamation; or
(ii)where there interest or rights aforesaid in or against the banking company has or have been reduced under clause (f), in respect of such interest or rights as so reduced;