Section 28(2)(i) in The State Financial Corporations Act, 1951

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(i) in The State Financial Corporations Act, 1951

(i)is nominated as a director of the Board of such concern by the Government or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), or by a corporation established by or under any other law; or

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Union of India - Subsection

Section 28(2)(i) in The State Financial Corporations Act, 1951