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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4)(a) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(a)in section 2, -
(i)after clause (e) , the following clause shall be inserted, namely :-
(ee)"corresponding new bank" means a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1969;
(ii)in clause (i), after the words "banking company", the words "or a corresponding new bank" shall be inserted ;