Section 10(1)(c) in Banking Companies Act, 1949

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

(c)shall be managed by any person—

(i)who is a director of any other company, not being a subsidiary company of the banking company; or

(ii)who is engaged in any other business or vocation; or

(iii)who has a contract with the company for its management for a period exceeding five years at any one time:

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