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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(a) in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980

(a)the Board of Directors of a Nationalised Bank may, after consultation with the Reserve Bank and with the previous sanction of the Central Government, transfer to its capital a specified amount from the reserve fund establishment by such bank under sub-section (6) of section 3 of the Act;