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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5)(b) in The Banking Regulation Act, 1949

(b)in the case of amalgamation of the banking company, the transfer to the transferee bank of the business, properties, assets and liabilities of the banking company on such terms and conditions as may be specified in the scheme;