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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of West Bengal - Subsection

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

(c)the payment in cash or otherwise to the depositors and other creditors in full satisfaction of their claims-
(i)in respect of their interest or rights in or against the transferor bank before or after its amalgamation, or
(ii)where the interest or rights as aforesaid in or against the transferor bank has or have been reduced under clause (b), in respect of such interest or rights as so reduced;