Section 6(2)(iii) in Amalgamation of Syndicate Bank into Canara Bank Scheme, 2020

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Union of India - Subsection

Section 6(2)(iii) in Amalgamation of Syndicate Bank into Canara Bank Scheme, 2020

(iii)if there are any pending share transfers, whether lodged or outstanding, of any shareholder of the Transferor Bank on the record date, as set out in the Schedule, the Board of the Transferee Bank shall be empowered in appropriate cases, even subsequent to the record date, to effectuate such a transfer of shares in the Transferee Bank as if such changes in registered holder were operative as on the record date in order to remove any difficulties arising to the transferor or transferee of the share in the Transferee Bank;

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Union of India - Subsection

Section 6(2)(iii) in Amalgamation of Syndicate Bank into Canara Bank Scheme, 2020