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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(d) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(d)the conditions or limitations subject to which the corresponding new bank may appoint officers, advisers and other employees fix their remuneration and other terms and conditions of service ;