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[Cites 0, Cited by 0] [Section 36AF(2)] [Section 36AF] [Entire Act]

Union of India - Subsection

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

(a)the corporation, or the company incorporated for the purpose, to which the undertaking including the property, assets and liabilities of the acquired bank may be transferred, and the capital, constitution, name and office thereof;