Section 3B in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
3B. [ Register of beneficial owners.
- The register of beneficial owners maintained by a depository under section 11 of the Depositories Act, 1996 (22 of 1996), shall be deemed to be a register of shareholders for the purposes of this Act.Explanation. - For the purposes of section 3, section 3-A and this section, the expressions "beneficial owner", "depository" and "registered owner" shall have the meanings respectively assigned to them in clauses (a), (e) and (j) of sub-section (1) of section 2 of the Depositories Act, 1996 (22 of 1996).]
