Section 9(1)(iii) in THE REGIONAL RURAL BANKS ACT, 1976

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Union of India - Subsection

Section 9(1)(iii) in THE REGIONAL RURAL BANKS ACT, 1976

(iii)where the total amount of equity share capital issued to such shareholders is twenty-five per cent. or more of the total issued equity capital, three directors shall be elected from the shareholders including shareholders referred to in sub-clauses ( i) and (ii).

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Union of India - Subsection

Section 9(1)(iii) in THE REGIONAL RURAL BANKS ACT, 1976