Section 2 in Amalgamation of Syndicate Bank into Canara Bank Scheme, 2020
2. Definitions.
(1)In this Scheme, unless the context otherwise requires, -(a)"Act" means the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970);(b)"Annexure" means Annexure attached to this Scheme;(c)"bank" means the Transferee Bank or Transferor Bank;(d)"Board" means the Board of Directors of Transferee Bank or Transferor Bank;(e)"Transferee Bank" means Canara Bank;(f)"Transferor Bank" means Syndicate Bank;(g)"Share Exchange Ratio" means the ratio at which the Transferee Bank shares shall be allotted to the Transferor Bank' shareholders as set out in the Schedule; and(h)"Schedule" means the schedule to this Scheme.(2)Words and expressions used herein and not defined in this Scheme, but defined in the Act shall have the meanings respectively assigned to them in the Act.
