Section 28(2)(ii) in The State Financial Corporations Act, 1951

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(ii) in The State Financial Corporations Act, 1951

(ii)is elected on the Board of such concern by virtue of shares held in the concern by Government or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), or by a corporation established by or under any other law, by reason only of such nomination or election, as the case may be.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 28(2)(ii) in The State Financial Corporations Act, 1951