Section 16(2)(b) in The Banking Regulation Act, 1949

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Union of India - Subsection

Section 16(2)(b) in The Banking Regulation Act, 1949

(b)choose such number of companies as among themselves are not entitled to exercise voting rights in excess of twenty per cent. of the total voting rights of all the shareholders of the banking company as companies in which he wishes to continue to hold the office of a director and resign his office as a director in the other companies.]

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Union of India - Subsection

Section 16(2)(b) in The Banking Regulation Act, 1949