Section 25(5) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
(5)In the State Agricultural Credit Corporations Act, 1968(60 of 1968), -(a)in section 2, after clause (i), the following clause shall be inserted namely :--(ii)"corresponding new bank" means a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1969;(b)after the words "subsidiary banks" or subsidiary bank", as the case may be, shall be inserted.
