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[Cites 0, Cited by 1] [Section 44A] [Entire Act]

Union of India - Subsection

Section 44A(4) in Banking Companies Act, 1949

(4)If the scheme of amalgamation is approved by the requisite majority of shareholders in accordance with the provisions of this section, it shall be submitted to the Reserve Bank for sanction and shall, if sanctioned by the Reserve Bank by an order in writing passed in this behalf, be binding on the banking companies concerned and also on all the shareholders thereof.