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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(1)(f) in The Rajasthan Financial Corporation General Regulations, 2002

(f)The vacancy created by the removal of director under the above regulation be filled in by the appointment of another director in his place in the meeting at which he is removed provided a special notice of intended appointment has been given.