Section 6(2)(iv) in Amalgamation of Vijaya Bank and Dena Bank with Bank of Baroda Scheme, 2019

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(iv) in Amalgamation of Vijaya Bank and Dena Bank with Bank of Baroda Scheme, 2019

(iv)the equity shares of the Transferee Bank issued in terms of sub-paragraph (1) above shall be listed and admitted to trading on the relevant stock exchanges, where the equity shares of the Transferee Bank are presently listed or admitted to trading, in accordance with applicable law; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6(2)(iv) in Amalgamation of Vijaya Bank and Dena Bank with Bank of Baroda Scheme, 2019