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[Cites 0, Cited by 0] [Section 36AE] [Entire Act]

Union of India - Subsection

Section 36AE(2) in The Banking Regulation Act, 1949

(2)Subject to the other provisions contained in this Part, on the appointed day, the undertaking of the acquired bank and all the assets and liabilities of the acquired bank shall stand transferred to, and vest in, the Central Government.