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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(1)(d) in The Rajasthan Financial Corporation General Regulations, 2002

(d)On receipt of such intimation from the shareholder for removal of a Director, the Managing Director shall cause a communication to be sent to the Director concerned about the proposed resolution for his removal asking him to make representation, if any, in the matter, within a period of 21 days from the date of receipt of such communication by him.