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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(9) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(9)Nothing contained in sub-section (3) shall affect the rights inter se between an existing bank and any other person who may have an interest in such bank and such other person shall be entitled to enforce his interest against the compensation awarded to the existing bank but not against the Central Government or the corresponding new bank.