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

[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

Union of India - Subsection

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

(a)in cash one-half of the amount paid-up on the shares held by a person if one-half of the amount paid-up on the shares held by such a person does not exceed five thousand rupees; and

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Union of India - Subsection

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