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[Cites 0, Cited by 5] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

(2)The general superintendence, direction and management of the affairs and business of a corresponding new bank shall vest in a Board of Directors which shall be entitled to exercise all such powers and do all such acts and things as the corresponding new bank is authorised to exercise and do.