Section 36AF(2)(g) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 36AF(2)(g) in The Banking Regulation Act, 1949

(g)such incidental, consequential and supplemental matters as may be necessary to secure that the transfer of the business, property, assets and liabilities of the acquired bank to the Central Government or transferee bank, as the case may be, is effectual and complete.

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Union of India - Subsection

Section 36AF(2)(g) in The Banking Regulation Act, 1949