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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(4)(d) in Kerala Water Supply and Sewerage Act, 1986

(d)[In any Scheduled Bank as defined in the Reserve Bank of India, Act, 1934 (Central Act 2 of 1934) or in any Co-operative Bank or] [Inserted by Act No. 6 of 1993, dated 2.3.1993.] in any Nationalized Bank coming within the scope of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970) or the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (Central Act 40 of 1980);