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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(4)Not withstanding anything contained in the Banking Companies (Acquisition and Transfer of Undertakings) Ordinance, 1969, no right privilege, obligation or liability shall be deemed to have been acquired, accrued or incurred thereunder.THE FIRST SCHEDULE(See sections 2, 3 and 4)
Existing bank Corresponding new bank.
The Central Bank of India Limited. Central Bank of India.
The Bank of India Limited. Bank of India.
The Punjab National Bank Limited. Punjab National Bank.
The Bank of Baroda Limited. Bank of Baroda.
The United Commercial Bank Limited. United Commercial Bank.
Canara Bank Limited. Canara Bank.
United Bank of India Limited. United Bank of India.
Dena Bank Limited. Deena Bank.
Syndicate Bank Limited. Syndicate Bank.
The Union Bank of India Limited. Union Bank of India.
Allahabad Bank Limited. Allahabad Bank.
The Indian Bank Limited. Indian Bank.
The Bank of Maharashtra Limited. Bank of Maharashtra.
The Indian Overseas Bank Limited. Indian Overseas Bank.
THE SECOND SCHEDULE(See section 6)PRINCIPLES OF COMPENSATION