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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(a) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972

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