Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 8] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

(4)Every corresponding new bank shall be a body corporate with perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold the dispose of property, and to contract and may sue and be sued in its name.