Section 21(2)(d) in The West Bengal Co-Operative Societies Act, 1983

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State of West Bengal - Subsection

Section 21(2)(d) in The West Bengal Co-Operative Societies Act, 1983

(d)

(i)the allotment of shares in the transferee bank to the members of the transferor bank against the shares held by them in the transferor bank before the amalgamation, whether their interest in such shares has been reduced under clause (b) or not, or

(ii)where the members of the transferor bank elect to receive payment in cash and not in shares of the transferee bank, or where it is not possible to allot shares in the transferee bank to such members against the shares held by them in the transferor bank, the payment to such members in cash in full satisfaction of their claims in respect of their interest in the shares of the transferor bank or, where such interest has been reduced under clause (b), in respect of their interest in the shares as so reduced:

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State of West Bengal - Subsection

Section 21(2)(d) in The West Bengal Co-Operative Societies Act, 1983