Section 6(6) in Amalgamation of Andhra Bank and Corporation Bank into Union Bank of India Scheme, 2020
(6)Not later than seven calendar days after the Swap Ratio Announcement Date, as set out in the Annexure, shareholders that satisfy the threshold limits prescribed under sub-paragraph (4) may submit reasoned objections in writing to a committee constituted by the Transferee Bank and Transferor Banks, to be known as the expert committee, comprising of qualified and experienced persons and headed by an independent person of repute:Provided that, the expert committee may disregard any objections or comments received later than seven calendar days after the swap ratio announcement date.
