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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(ii) in Amalgamation of Vijaya Bank and Dena Bank with Bank of Baroda Scheme, 2019

(ii)the equity shares issued and allotted by the Transferee Bank in terms of subparagraph (1) above rank pari passu in all respects and shall have the same rights attached to them as the then existing equity shares of the Transferee Bank, including, in respect of dividends, if any, that may be declared by the Transferee Bank, on or after the commencement of this Scheme;