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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(7) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(7)After making provision for bad and doubtful debts, depreciation in assets, contribution to staff and superannuating funds and all other matters for which provision is necessary under any law, other which are usually provided for by banking companies, a corresponding new bank shall transfer the balance of profits to the Central Government.