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13. Cancellation of registration. 1[(1)] The registration of a banking company as an insured bank shall stand cancelled on the occurrence of any of the following events, namely: (a) if it has been prohibited from receiving fresh deposits; or (b) if it has been informed by notice in writing by the Reserve Bank that its licence has been cancelled under section 22 of 2[the Banking Regulation Act, 1949 (10 of 1949)] or that a licence under that section cannot be granted to it; or (c) if it has been ordered to be wound up; or (d) if it has transferred all its deposit liabilities in India to any other institution; or (e) if it has ceased to be a banking company within the meaning of sub-section (2) of section 36A of 2[the Banking Regulation Act, 1949 (10 of 1949)] or has converted itself into a non-bankingcompany; or (f) if a liquidator has been appointed in pursuance of a resolution for the voluntary winding up of its affairs; or (g) if in respect of it any scheme of compromise or arrangement or of reconstruction has been sanctioned by any competent authority and the said scheme does not permit the acceptance of fresh deposits; or (h) if it has amalgamated with any other banking institution. 3[(2) The provisions of clauses (a), 4*** (c), (d) and (h) of sub-section (1) shall apply to a corresponding new bank as they apply to a banking company.] 5[(3) The provisions of clauses (a), 4*** (c), (d) and (h) of sub-section (1) shall apply to a Regional Rural Bank as they apply to a banking company.]    |
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