Section 4(3) in Amalgamation of Syndicate Bank into Canara Bank Scheme, 2020
(3)On the commencement of this Scheme, in respect of such of the assets of the Transferor Bank as are movable in nature or otherwise capable of transfer by manual or constructive delivery or by endorsement and delivery, the same shall stand transferred by Transferor Bank to the Transferee Bank without requiring any deed or instrument of conveyance for transfer of the same and shall become the property of the Transferee Bank.
