Section 10(4)(i) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

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Union of India - Subsection

Section 10(4)(i) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

(i)those matters are such as the corresponding new bank is, by virtue of any provision contained in the Banking Regulation Act, 1949 (10 of 1949), read with the relevant provisions of this Act, or any other Act, not required to disclose; and

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Union of India - Subsection

Section 10(4)(i) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970