Section 2(1) in Amalgamation of Andhra Bank and Corporation Bank into Union Bank of India Scheme, 2020
(1)In this Scheme, unless the context otherwise requires, -(a)"Act" means the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) in respect of Union Bank of India and the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), in respect of Andhra Bank and Corporation Bank;(b)"Annexure" means Annexure attached to this Scheme;(c)"bank" means the Transferee Bank, Transferor Bank 1 or Transferor Bank 2;(d)"Board" means the Board of Directors of Transferee Bank, Transferor Bank 1 or Transferor Bank 2;(e)"Transferee Bank" means Union Bank of India;(f)"Transferor Bank 1" means Andhra Bank;(g)"Transferor Bank 2" means Corporation Bank;(h)"Transferor Banks" means the Transferor Bank 1 and Transferor Bank 2;(i)"Share Exchange Ratio" means the ratio at which the Transferee Bank shares shall be allotted to the Transferor Banks' shareholders as set out in the Schedule; and(j)"Schedule" means the schedule to this Scheme.
