Section 6(4) in Amalgamation of Allahabad Bank into Indian Bank Scheme, 2020
(4)Only shareholders who either (a) individually or collectively hold at least one per cent of the total paid up equity capital of any of the Transferee Bank, Transferor Bank; or (b) are one hundred shareholders acting collectively, of any of the Transferee Bank, Transferor Bank, shall be entitled to raise objections to the Share Exchange Ratio.
