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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(c) in Banking Service Commission (Repeal) Act, 1978.

(c)the balance of all monies (including any fee) received by, or advanced to, the Banking Service Commission and not spent by it before the appointed day shall, on the appointed day, stand transferred tom, and shall vest in, the Central Government and shall be utilised for the purposes of clauses (e) and (f);