Section 25(3) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
(3)In the Banking Companies (Legal Practitioners' Clients' Accounts) Act, 1949 (46 of 1949) in section 2, in clause (a), for the words "and any subsidiary bank", the words, figures and brackets "a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1969, and any subsidiary bank" shall be substituted.
