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[Cites 0, Cited by 1] [Section 45(5)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5)(e) in The Banking Regulation Act, 1949

(e)subject to the provisions of the scheme, the continuation by or against the banking company on its reconstruction or, as the case may be, the transferee bank, of any actions or proceedings pending against the banking company immediately before the reconstruction or amalgamation;