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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(5) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(5)For the persons who immediately before the commencement of this Act were the trustees for nay pension, provident, gravity or other like fund constituted for the officers or other employees of an existing bank, there shall be substituted as trustees such persons as the Central Government may , by general or special order, specify.