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[Cites 0, Cited by 0] [Section 36AG] [Entire Act]

Union of India - Subsection

Section 36AG(2) in The Banking Regulation Act, 1949

(2)Nothing contained in sub-section (1) shall affect the rights inter se between the holder of any share in the acquired bank and any other person who may have any interest in such shares and such other person shall be entitled to enforce his interest against the compensation awarded to the holder of such share, but not against the Central Government, or the transferee bank.