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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(11) in Amalgamation of Vijaya Bank and Dena Bank with Bank of Baroda Scheme, 2019

(11)In so far as various incentives, subsidies, exemptions, all indirect tax related benefits, including good and services tax benefits, income tax holiday or benefit or losses and other benefits or exemptions or privileges enjoyed, or availed of by the Transferor Banks shall without any further act or deed, in so far as they relate to the Transferor Banks vest with and be available to the Transferee Bank on the same terms and conditions as if the same had been allotted or granted or sanctioned or allowed to the Transferee Bank.