Section 36ACA(4)(b) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 36ACA(4)(b) in The Banking Regulation Act, 1949

(b)all the powers, functions and duties which may, by or under the provisions of the Companies Act, 1956 or this Act, or any other law for the time being in force, be exercised and discharged by or on behalf of the Board of Directors of such banking company, or by a resolution passed in general meeting of such banking company, shall, until the Board of Directors of such banking company is reconstituted, be exercised and discharged by the Administrator appointed by the Reserve Bank under sub-section (2):

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Union of India - Subsection

Section 36ACA(4)(b) in The Banking Regulation Act, 1949