Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 7 in The National Bank For Agriculture And Rural Development (Amendment) Act ,2000 7. Amendment of section 8.- In section 8 of the principal Act, in sub- section 1, in clause (a), the words" and shall be eligible for re- appointment" shall be added at the end.
