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

Union of India - Subsection

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

(a)where the banking company is being wound up voluntarily and at any stage during the voluntary winding up proceedings the company is not able to meet its debts as they accrue; or