Section 9A(3) in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
(3)For the purpose of reckoning any proportion of the total number of directors of the corresponding new bank, any additional director appointed under this section shall not be taken into account.] [Inserted by Act 1 of 1984, Section 72 (w.e.f. 15.2.1984).]
