Section 9(3)(c) in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980

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

Union of India - Subsection

Section 9(3)(c) in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980

(c)[ one director, possessing necessary expertise and experience in matters relating to regulation or supervision of commercial banks, to be nominated by the Central Government on the recommendation of the Reserve Bank;] [Substituted by Act 45 of 2006, Section 9, for Clause (c) (w.e.f. 16.10.2006).]

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Union of India - Subsection

Section 9(3)(c) in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980