AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Banking Regulation Act, 1949

36B. High Court defined

In this Part and in Part IIIA, "High Court", in relation to a banking company, 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.]]



Banking Regulation Act, 1949 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys