Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(4) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969 (4)Every corresponding new bank shall be a body corporate with perpetual succession and a common seal and shall sue and be sued in its name.
