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[Cites 0, Cited by 0] [Section 3(2B)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2B)(a) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

(a)such amounts as the Board of Directors of the corresponding new bank may, after consultation with the Reserve Bank and with the previous sanction of the Central Government, transfer from the reserve fund established by such bank to such paid-up capital;