Section 15(3)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

(a)it shall not be lawful for the shareholders of such company or any other person to nominate or appoint any person to be a director of the company;

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