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[Cites 0, Cited by 3] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(d) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

(d)the conditions or limitations subject to which the corresponding new bank may appoint advisers, officers or other employees and fix their remuneration and other terms and conditions of service;