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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(b) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(b)the constitution of the Board of Directors, by whatever name called, of the corresponding new bank and all such matters in connection there with or incidental there to as the Central Government may consider to be necessary or expedient ;