Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act] Union of India - Subsection Section 24(2)(j) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969 (j)the conditions and the requirements subject to which loans or advances may be made or bills may be discounted or purchased by the corresponding new bank ;