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] [Section 16] [Entire Act] Union of India - Subsection Section 16(3) in The Banking Regulation Act, 1949 (3)[ Nothing in sub-section (1) shall apply to, or in relation to, any director appointed by the Reserve Bank.] [Inserted by Act 58 of 1968, Section 4 (w.e.f. 1.2.1969).]
