Section 35B(2) in The Banking Regulation Act, 1949
(2)Nothing contained in sections [268 and 269, the proviso to sub-section (3) of section 309, sections 310 and 311, the proviso to section 387, and section 388] [Substituted by Act 36 of 1962, Section 7, for " 268, 269, 310, 311 and 388" .] (insofar as section 388 makes the [provisions of sections 269, 310] [Substituted by Act 1 of 1984, Section 30, for " provisions of Section 310" (w.e.f. 15.2.1984).] and 311 apply in relation to the manager of a company) of the Companies Act, 1956 (1 of 1956), shall [apply to any matter in respect of which the approval of the Reserve Bank has to be obtained under sub-section (1).] [Substituted by Act 33 of 1959, Section 21, for certain words (w.e.f. 1.10.1969).][(2-A) Nothing contained in section 198 of the Companies Act, 1956 (1 of 1956), shall apply to a banking company and the provisions of sub-section (1) of section 309 and of section 387 of that Act shall, insofar as they are applicable to a banking company, have effect as if no reference had been made in the said provisions to section 198 of that Act.] [Inserted by Act 1 of 1984, Section 30 (w.e.f. 15.2.1984).]
