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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(a) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(a)the capital structure of the corresponding new bank.So however that the paid-up capital of any such bank shall not be in excess of rupees fifteen crores;