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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4)(b) in The Banking Regulation Act, 1949

(b)"director" include a member of any board or committee in India constituted by a banking company for the purpose of managing, or for the purpose of advising it in regard to the management of, all or any of its affairs.