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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(j) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

(j)the conditions and the requirements subject to which loans or advances may be made or bills may be discounted or purchased by the corresponding new bank;