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Union of India - Section

Section 45V in Banking Companies Act, 1949

45V. References to directors etc., shall be construed as including references to past directors, etc:-

For the removal of doubts it is hereby declared that any reference in this Part to a director, manager, liquidator, officer or auditor of a banking company shall be construed as including a reference to any past or present director, manager, liquidator, officer or auditor of the banking company.