Section 385 in High Court of Chhattisgarh Rules, 2005
385.
In exercise of the powers conferred by sub - section (2) of Section 45-N and Section 45-U of the Banking Companies Act, 1949 (Act X of 1949), as amended by Act XX of 1950 and Act LII of 1953 and all other powers hereunto enabling and in supersession of all previous rules on the subject, the High Court hereby makes the following rules.
