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[Cites 0, Cited by 1] [Section 45(6)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(6)(b) in The Banking Regulation Act, 1949

(b)the Reserve Bank may make such modifications, if any, in the draft scheme as it may consider necessary in the light of the suggestions and objections received from the banking company and also from the transferee bank, and any other banking company concerned in the amalgamation and from any members, depositors or other creditors of each of those companies and the transferee bank.