Section 2(1) in Amalgamation of Allahabad Bank into Indian Bank Scheme, 2020
(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 Indian Bank;(f)"Transferor Bank" means Allahabad 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.
