(5)Save as otherwise provided in this section, nothing contained in this Act shall be deemed to disqualify the [managing director] [Substituted by Act 49 of 1971, Section 2 (w.e.f. 1.2.1972). ] of either of the Corporations from being appointed to be a [director] [Substituted by Act 49 of 1971, Section 2 (w.e.f. 1.2.1972). ] thereof.
