LexSection 36B — High Court defined.
The Banking Regulation Act, 1949
1 [ 2 [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.]Open in Lexace · Ask the AI about this section