Section 35B(1)(b) in The Banking Regulation Act, 1949

[Cites 0, Cited by 7] [Section 35B(1)] [Section 35B] [Entire Act]

Union of India - Subsection

Section 35B(1)(b) in The Banking Regulation Act, 1949

(b)[ no appointment or re-appointment or termination of appointment of a chairman, a managing or whole-time director, manager or chief executive officer by whatever name called, shall have effect unless such appointment, re-appointment or termination of appointment is made with the previous approval of the Reserve Bank.] [Substituted by Act 58 of 1968, Section 11, for Clause (b) (w.e.f. 1.2.1969).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 35B(1)(b) in The Banking Regulation Act, 1949