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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(g) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

(g)one director who has been a Chartered Accountant for not less than fifteen years to be nomiated by the Central Government after consultation with the Reserve Bank;