39A. [ Application of Companies Act to liquidators. [Inserted by Act 33 of 1959, Section 28 (w.e.f. 1.10.1959).]
(1)All the provisions of the Companies Act, 1956 (1 of 1956), relating to a liquidator, in so far as they are not inconsistent with this Act, shall apply to or in relation to a liquidator appointed under section 38-A or section 39.(2)Any reference to the "official liquidator" in this Part and Part III-A shall be construed as including a reference to any liquidator of a banking company.]
