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 0] [Section 12A] [Entire Act] Union of India - Subsection Section 12A(2) in The Banking Regulation Act, 1949 (2)Every director elected under sub-section (1) shall hold office until the date up to which his predecessor would have held office, if the election had not been held.
