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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4) in The Reserve Bank of India Act, 1934

(4)A Director or member of a Local Board removed or ceasing to hold office under the foregoing sub-sections shall not be eligi­ble for re-appointment either as Director or as member of a Local Board until the expiry of the term for which his appointment was made.