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

Union of India - Subsection

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

(b)the manner in which the business of the local boards shall be transacted and the procedure in connection therewith;
(ba)[ the nature of shares of the corresponding new bank, the manner in which and the conditions subject to which shares may be held and transferred and generally all matters relating to the rights and duties of shareholders; [Inserted by Act 37 of 1994, Section 9 (w.e.f. 15.7.1994). ]
(bb)the maintenance of register, and the particulars to be entered in the register in addition to those specified in sub-section (2-F) of section 3, the safeguards to be observed in the maintenance of register on computer floppies or diskettes, inspection and closure of the register and all other matters connected therewith;
(bc)the manner in which general meetings shall be convened, the procedure to be followed thereat and the manner in which voting rights may be exercised;
(bd)the holding of meetings of shareholders and the business to be transacted thereat;
(be)the manner in which notices may be served on behalf of the corresponding new bank upon shareholders or other persons;
(bf)the manner in which the directors nominated under clause (h) of sub-section (3) of section 9 shall retire;]