Section 6(2) in Road Transport Corporations Act, 1950
(2)[ Nothing in clause(d) of sub-section (1) shall be deemed to disqualify the [Managing director] [Inserted by Act 28 of 1959, Section 2.] of a Corporation for being chosen as, or for being, a [Director] [Substituted by Act 63 of 1982, Section 4, for " member" (w.e.f. 13.11.1982).] thereof.]
