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[Cites 0, Cited by 21] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

(2)Every director, member of a local board or a committee, or auditor, adviser, officer or other employee of a corresponding new bank shall, before entering upon his duties, make a declaration of fidelity and secrecy in the form set out in the Third Schedule.