Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] Union of India - Subsection Section 2(e) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970 (e)"Custodian" means the person who becomes, or is appointed, a Custodian under section 7;
