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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in The Shipping Development Fund Committee (Abolition) Act, 1986

(3)Subject to the other provisions of this Act, the directors appointed under section 10, shall, for all purposes, be the directors of such company duly constituted under the Companies Act, 1956 (1 of 1956), and such directors shall alone be entitled to exercise all the powers of such directors.