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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(7) in The Banking Regulation Act, 1949

(7)Every director elected or, as the case may be, appointed under this section shall hold office until the date up to which his predecessor would have held office, if the election had not been held, or, as the case may be, the appointment had not been made.