Section 29(2)(a) in The Banking Regulation Act, 1949

[Cites 0, Cited by 1] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(a) in The Banking Regulation Act, 1949

(a)in the case of a banking company incorporated [in India] [[Substituted by Act 20 of 1950, Section 3, for " in a State" ., by the manager or the principal officer of the company and where there are more than three directors of the company, by at least three of those directors, or where there are not more than three directors, by all the directors, and

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Union of India - Subsection

Section 29(2)(a) in The Banking Regulation Act, 1949