Section 36AE(1)(iii) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 36AE(1)(iii) in The Banking Regulation Act, 1949

(iii)for the better provision of credit generally or of credit to any particular section of the community or in any particular area, it is necessary to acquire the undertaking of such banking company, the Central Government may, after such consultation with the Reserve Bank as it thinks fit, by notified order, acquire the undertaking of such company (hereinafter referred to as the acquired bank) with effect from such date as may be specified in this behalf by the Central Government (hereinafter referred to as the appointed day):

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Union of India - Subsection

Section 36AE(1)(iii) in The Banking Regulation Act, 1949