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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Small Industries Development Bank Of India (General Regulations), 2000*

(2)Any four directors may require the Chairman and Managing Director or in his absence, any one of the whole-time Directors nominated by Chairman and Managing Director to convene a meeting of the Board at any time and he shall forthwith convene a meeting accordingly.