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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2)(iii) in Amalgamation of Oriental Bank of Commerce and United Bank of India into Punjab National Bank Scheme, 2020

(iii)if there are any pending share transfers, whether lodged or outstanding, of any shareholder of any of the Transferor Banks on the record date, as set out in the Schedule, the Board of the Transferee Bank shall be empowered in appropriate cases, even subsequent to the record date, to effectuate such a transfer of shares in the Transferee Bank as if such changes in registered holder were operative as on the record date in order to remove any difficulties arising to the transferor or transferee of the share in the Transferee Bank;