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[Cites 0, Cited by 16] [Entire Act]

Union of India - Section

Section 20 in The Life Insurance Corporation Act, 1956

20. Managing Directors. -

The Corporation may appoint one or more persons to be the Managing Director or Directors of the Corporation, and every Managing Director shall be a whole-time officer of the Corporation, and shall exercise such powers and perform such duties as may be entrusted or delegated to him by the Executive Committee or the Corporation.