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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5)(c) in The Banking Regulation Act, 1949

(c)any change in the Board of directors, or the appointment of a new Board of directors, of the banking company on its reconstruction or, as the case may be, of the transferee bank and the authority by whom, the manner in which, and the other terms and conditions on which, such change or appointment shall be made and in the case of appointment of a new Board of directors or of any director, the period for which such appointment shall be made;