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[Cites 0, Cited by 0] [Section 36AF(2)] [Section 36AF] [Entire Act]

Union of India - Subsection

Section 36AF(2)(b) in The Banking Regulation Act, 1949

(b)the constitution of the first Board of management (by whatever name called) of the transferee bank, and all such matters in connection therewith or incidental thereto as the Central Government may consider to be necessary or expedient;