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 36AA(7)] [Section 36AA] [Entire Act]

Union of India - Subsection

Section 36AA(7)(b) in The Banking Regulation Act, 1949

(b)not incur any obligation or liability by reason only of his being a [chairman, director or chief executive officer] [Substituted by Act 58 of 1968, Section 13, for " director or chief executive officer" (w.e.f. 1.2.1969).] or other officer or employee or for anything done or omitted to be done in good faith in the execution of the duties of his office or in relation thereto.