Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37A(1)] [Section 37A] [Entire Act]

Union of India - Subsection

Section 37A(1)(b) in The National Bank For Agriculture And Rural Development (Amendment) Act ,2000

(b)is elected on the Board of such borrower by virtue of shares held in the borrower organisation by the Government, or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956 ) or by a corporation establised by any other law, by reason only of such nomination or election, as the case may be.