Section 39A — Application of Companies Act to liquidators.
The Banking Regulation Act, 1949
1 [39A. Application of Companies Act to liquidators.-- (1) All the provisions of the Companies Act, 1956 (1 of 1956), relating to a liquidator, in so far as they are not inconsistent with this Act, shall apply to or in relation to a liquidator appointed under section 38A or section 39. (2) Any reference to the "official liquidator" in this Part and Part IIIA shall be construed as including a reference to any liquidator of a banking company.]Open in Lexace · Ask the AI about this section