Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 9(3)] [Section 9] [Entire Act] Union of India - Subsection Section 9(3)(h) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970 (h)subject to the provisions of clause (i), not more than six directors to be nominated by the Central Government;