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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(15) in Amalgamation of Allahabad Bank into Indian Bank Scheme, 2020

(15)Any officer or other employee of the Transferor Bank who has retired before the date of commencement of this Scheme from the service of the Transferor Bank, and entitled to any benefits, rights or privileges from the Transferor Bank shall be entitled to receive same benefits, rights or privileges from the Transferee Bank as would have been admissible to him if the undertaking of the Transferor Bank had not been transferred to and vested in the Transferee Bank.