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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(iv) in Amalgamation of Andhra Bank and Corporation Bank into Union Bank of India Scheme, 2020

(iv)the shares of the Transferor Banks shall stand de-listed from stock exchange in India where they are listed; and the share certificates representing such shares shall, without any further act, deed or instrument, be deemed to be automatically cancelled, extinguished and be of no effect.