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[Cites 0, Cited by 3] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The State Financial Corporations Act, 1951

(2)Subject to the provisions of sub-section (1), a nominated director shall hold office for such term not exceeding three years and shall also be eligible for re-nomination:Provided that no such director shall hold office continuously for a period exceeding six years.