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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(iv) in Amalgamation of Syndicate Bank into Canara Bank Scheme, 2020

(iv)the shares of the Transferor Bank shall stand delisted from stock exchange in India where they are listed; and the share certificates representing such shares shall, without any further act, deed or instrument, be deemed to be automatically cancelled, extinguished and be of no effect.