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[Cites 0, Cited by 0] [Section 23B] [Entire Act]

Union of India - Subsection

Section 23B(1) in THE REGIONAL RURAL BANKS ACT, 1976

(1)A notification issued under sub-section (1) of section 23A, shall constitute sufficient notice of the provisions thereof to all the parties concerned and shall be binding on the transferor Regional Rural Banks and the transferee Regional Rural Bank and to the depositors, creditors, employees and all other persons having dealings with such banks.