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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(7)(a) in The Small Industries Development Bank Of India Act, 1989

(a)every Director nominated under clauses (d) and (e) of sub-section (1) shall hold office for such term not exceeding three years as the Central Government, or the authority nominating him, as the case may be, may specify in this behalf and thereafter until his successor assumes office, and shall be eligible for re-nomination: