Section 6(6)(b) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

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Union of India - Subsection

Section 6(6)(b) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(b)where one-half of the amount paid-up on the shares held by a person exceeds five thousand rupees, such as would enable the existing bank to pay to the holder of such shares a sum of five thousand rupees in cash and the balance of one-half of the amount paid-up on the shares held by such person in securities specified in sub-section (3).

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Union of India - Subsection

Section 6(6)(b) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969