Section 36ACA(10) in The Banking Regulation Act, 1949
(10)The Administrator appointed under sub-section (2) shall vacate office immediately after the Board of Directors of such banking company has been reconstituted."[Part II-B [Parts II-B and II-C (Ss. 36-AD to 36-AJ) inserted by Act 58 of 1968, Section 15 (w.e.f. 1.2.1969).] Prohibition Of Certain Activities In Relation To Banking Companies
