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[Cites 0, Cited by 0] [Section 36ACA] [Entire Act]

Union of India - Subsection

Section 36ACA(8) in The Banking Regulation Act, 1949

(8)On and before the expiration of two months before the expiry of the period of supersession of the Board of Directors as specified in the order issued under sub-section (1), the Administrator of the banking company, shall call the general meeting of the company to elect new directors and reconstitute its Board of Directors.