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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(2)The Chairman of a Tribunal shall be a person who is, or has been, a Judge of a High Court or of the Supreme Court, and , of the two other shall be a person who is Chartered Accountant within the meaning of the Chartered Accountants Act, 1949.