Section 10(8) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970
(8)The Central Government shall cause every auditor's report and report on the working and activities of each corresponding new bank to be laid [as soon as may be after they are received before each House of Parliament] [Substituted by Act 1 of 1984, Section 67, for certain words (w.e.f. 15.2.1984). ] [* * *] [Certain words omitted by Act 81 of 1985, Section 9 (w.e.f. 1.5.1986). ].
