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[Cites 0, Cited by 1] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(b) in The Banking Regulation Act, 1949

(b)on a request by the companies concerned and subject to the provisions of section [44-A] [Substituted by Act 33 of 1959, Section 22, for " 45" (w.e.f. 1.10.1959).], assist, as intermediary or otherwise, in proposals for the amalgamation of such banking companies;