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[Cites 0, Cited by 0] [Section 36AB(2)] [Section 36AB] [Entire Act]

Union of India - Subsection

Section 36AB(2)(b) in The Banking Regulation Act, 1949

(b)shall not incur any obligation or liability by reason only of his being a director 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; and