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Union of India - Section

Section 36A in Banking Companies Act, 1949

36A. High Court defined:-

A In this Part and in Part III-A “High Court” in relation to a banking compaany, means the High Court exercising jurisdiction in the place where the registered office of the banking company is situated or, in the case of a banking company incorporated outside India , where its principal place of business in India is situated. [ Ins.by Act 52 of 1953 s.:3]