Section 10(1)(iii) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 10(1)(iii) in The Banking Regulation Act, 1949

(iii)[whose term of office as a person managing the company is ] [Substituted by Act 55 of 1963, Section 8, for certain words (w.e.f. 1.2.1964).]for a period exceeding five years at any one time:

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Union of India - Subsection

Section 10(1)(iii) in The Banking Regulation Act, 1949