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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2)(v) in Amalgamation of Andhra Bank and Corporation Bank into Union Bank of India Scheme, 2020

(v)The equity shares to be issued by the Transferee Bank pursuant to sub-paragraph (1) in respect of such equity shares of the Transferor Banks, the allotment or transfer of which is held in abeyance under applicable law shall, pending allotment or settlement of dispute by order of the appropriate court or otherwise, also be kept in abeyance in like manner by the Transferee Bank.