Section 45(4)(d) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 45(4)(d) in The Banking Regulation Act, 1949

(d)in the interests of the banking system of the country as a whole,-it is necessary so to do, the Reserve Bank may prepare a scheme-

(i)for the reconstruction of the banking company, or

(ii)for the amalgamation of the banking company with any other banking institution (in this section referred to as "the transferee bank").]