(9)[ On and from the date of the coming into operation or, or as the case may be, the date specified in this behalf in, the scheme] [Substituted by Act 1 of 1984, Section 34, for certain words (w.e.f. 15.2.1984).], the properties and assets of the banking company shall, by virtue of and to the extent provided in the scheme, stand transferred to, and vest in, and the liabilities of the banking company shall, by virtue of and to the extent provided in the scheme, stand transferred to, and become the liabilities of, the transferee bank.
