Banking Regulation Act, 1949
45K. Power of High Court to enforce schemes of arrangements, etc.
[Repealed by the Banking Companies (Amendment) Act, 1959, s. 31, w.e.f. 1st. October, 19591
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Banking Regulation Act, 1949 45K. Power of High Court to enforce schemes of arrangements, etc. [Repealed by the Banking Companies (Amendment) Act, 1959, s. 31, w.e.f. 1st. October, 19591 |
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