Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] Union of India - Subsection Section 15(iv) in THE FINANCE ACT, 2021 (iv)in clause (h), after the words “the demerged cooperative bank”, the words “or the primary co-operative bank which has been succeeded as a result of conversion” shall be inserted;
