Notwithstanding anything to the contrary contained in 1 [ 2 [section 460] of the Companies Act, 1956 (1 of 1956)], the 3 [High Court] may, in the proceedings for winding up a banking company, dispense with any meetings of creditors or contributories 4 *** if it considers that no object will be secured thereby sufficient to justify the delay and expense.Open in Lexace · Ask the AI about this section
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