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[Cites 0, Cited by 1] [Section 45(5)] [Section 45] [Entire Act]

Union of India - Subsection

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

(a)the constitution, name and registered office, the capital, assets, powers, rights, interests, authorities and privileges, the liabilities, duties and obligations of the banking company on its reconstruction or, as the case may be, of the transferee bank;