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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(a) in The Shipping Development Fund Committee (Abolition) Act, 1986

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