Section 57 — Liquidation of the Bank.

The Reserve Bank of India Act, 1934
(1) Nothing in the 1 [Companies Act, 1956 (1 of 1956)] shall apply to the Bank and the Bank shall not be placed in liquidation save by order of the 2 [Central Government] and in such manner as 3 [it may direct]. 4 * * * * *

Official Hindi (PDF) ↗

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