Section 2 in Amalgamation of Vijaya Bank and Dena Bank with Bank of Baroda Scheme, 2019
2. Definitions.
(1)In this Scheme, unless the context otherwise requires, -(a)"Act" means the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) in respect of Bank of Baroda and Dena Bank and the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), in respect of Vijaya Bank;(b)"Annexure" means Annexure attached to this Scheme;(c)"bank" means the Transferee Bank, Transferor Bank 1 or Transfer Bank 2;(d)"Board" means the board of directors of Transferor Bank 1, Transferor Bank 2 or Transferee Bank;(e)"Transferee Bank" means Bank of Baroda;(f)"Transferor Bank 1" means Vijaya Bank;(g)"Transferor Bank 2" means Dena Bank;(h)"Transferor Banks" means the Transferor Bank 1 and Transferor Bank 2;(i)"Share Exchange Ratio" means the ratio at which the Transferee Bank shares shall be allotted to the Transferor Banks' shareholders as set out in the Schedule; and(j)"Schedule" means the Schedule to this Scheme.(2)Words and expressions used herein and not defined in this Scheme, but defined in the Act shall have the meanings respectively assigned to them in the Act.
