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[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(1)(i) in The Companies Act, 1956

(i)in the case of a banking company, by the persons specified in clause (a) or clause (b), as the case may be, of sub-section (2) of section 29 of the [Banking Companies Act, 1949 (10 of 1949)];