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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(1)(g) in The Rajasthan Financial Corporation General Regulations, 2002

(g)Procedure prescribed under these Regulations for nomination and election of director shall apply to the election to be made for filling the vacancy caused by removal of director.