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 0] [Section 36ACA(4)] [Section 36ACA] [Entire Act] Union of India - Subsection Section 36ACA(4)(a) in The Banking Regulation Act, 1949 (a)the chairman, managing director and other directors shall, as from the date of supersession, vacate their offices as such;