Section 20(5) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970
(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, 1970;';(b)after the words "subsidiary banks" or "subsidiary bank", as the case may be, occurring in clause (d) of sub-section (3) of section 5, in clause (b) of section 9 and in the proviso to section 18, the words "corresponding new banks" or "corresponding new bank", as the case may be, shall be inserted.
