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[Cites 0, Cited by 0] [Section 35B(1)] [Section 35B] [Entire Act]

Union of India - Subsection

Section 35B(1)(a) in The Banking Regulation Act, 1949

(a)no amendment of any provision relating to [the maximum permissible number of directors or] [Inserted by Act 1 of 1984, Section 30 (w.e.f. 15.2.1984).] the [appointment or re-appointment or termination of appointment or remuneration of a chairman, a] [Substituted by Act 58 of 1968, Section 11, for " appointment or re-appointment or renumbered of a" (w.e.f. 1.2.1969).] [managing director or any other director, whole-time or otherwise] [Substituted by Act 33 of 1959, Section 21, for " managing or whole-time director or of a director not liable to retire by rotation" (w.e.f. 1.10.1959).] or of a manager or a chief executive officer by whatever name called, whether that provision be contained in the company's memorandum or articles of association, or in an agreement entered into by it, or in any resolution passed by the company in general meeting or by its Board of directors shall have effect unless approved by the Reserve Bank;