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

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Union of India - Subsection

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

(c)shall be managed by any person-

(i)[ who is a director of any other company not being- [Substituted by Act 33 of 1959, Section 6, for sub-Clause (i) (w.e.f. 1.10.1959).]