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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5)(b) in 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.