The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980

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Section 26, Accounts and audit. (sections)

Section 27, Act to have overriding effect. (sections)

Section 21, Advisory Council. (sections)

Section 25, Borrowing powers of the Governing Board. (sections)

Section 5, Central Government or Foundation to be liable for certain prior liabilities. (sections)

Section 9, Certain powers of the Central Government or the Foundation. (sections)

Section 16, Committees of the Governing Board. (sections)

Section 28, Contracts to cease to have effect unless ratified by the foundation. (sections)

Section 2, Definitions. (sections)

Section 22, Dissolution of the Foundation. (sections)

Section 8, Duties of persons in charge of management by undertakings to deliver all assets. (sections)

Section 24, Duty to furnish returns, etc. (sections)

Section 10, Establishment and incorporation of the Foundation. (sections)

Section 19, Functions of Residents‟ Assembly. (sections)

Section 4, General effect of vesting. (sections)

Section 11, Governing Board. (sections)

Section 23, Grant by Central Government to the Foundation. (sections)

Section 7, Management, etc., of the undertakings. (sections)

Section 14, Meetings of the Governing Board. (sections)

Section 29, Penalties. (sections)