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[Cites 0, Cited by 0] [Section 23A(3)] [Section 23A] [Entire Act]

Union of India - Subsection

Section 23A(3)(d) in THE REGIONAL RURAL BANKS ACT, 1976

(d)the continuance by or against the transferee Regional Rural Bank of any pending legal proceeding by or against any transferor Regional Rural Banks and such consequential, incidental and supplemental provisions, as may, in the opinion of the Central Government, be necessary to give effect to the amalgamation.