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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(c) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

(c)anything done or any action taken, including any order made, notification issued or directions given under the Banking Companies (Acquisition and Transfer of Undertakings) Ordinance, 1970 (3 of 1970), shall be deemed to have been done, taken made, issued or given, as the case may be, under the corresponding provisions of this Act.