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[Cites 0, Cited by 7] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The Banking Regulation Act, 1949

(3)Save as provided in sub-section (1) and notwithstanding anything contained in sub-section (2), a banking company shall not, after the expiry of one year from the date of the commencement of this Act, hold shares, whether as pledgee, mortgagee or absolute owner, in any company in the management of which any managing director or manager of the banking company is in any manner concerned or interested.