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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(a) in The Railway Companies (Emergency Provisions) Act, 1951

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