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[Cites 0, Cited by 0] [Section 36AF(2)] [Section 36AF] [Entire Act]

Union of India - Subsection

Section 36AF(2)(e) in The Banking Regulation Act, 1949

(e)the manner of payment of the compensation payable in accordance with the provisions of this Part to the shareholders of the acquired bank, or where the acquired bank is a banking company incorporated outside India, to the acquired bank in full satisfaction of their, or as the case may be, its claims;