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[Cites 0, Cited by 0] [Section 224A(2)] [Section 224A] [Entire Act]

Union of India - Subsection

Section 224A(2)(b) in The Companies Act, 1956

(b)"nationalised bank" means a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) [or in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980)].