Section 45L(4) in The Banking Regulation Act, 1949
(4)Where [a scheme of reconstruction or amalgamation of a banking company] [Substituted by Act 7 of 1961, Section 5, for certain words.] has been sanctioned by the Central Government under section 45, the provisions of section 543 of the Companies Act, 1956 (1 of 1956), and of section 45-H of this Act shall, as far as may be, apply to the banking company as they apply to a banking company which is being wound up as if the order sanctioning the scheme of reconstruction or amalgamation, as the case may be, were an order for the winding up of the banking company; and any reference in the said section 543 to the application of the official liquidator shall be construed as a reference to the application of the Central Government.]
