Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] Union of India - Subsection Section 19(3) in The State Financial Corporations Act, 1951 (3)No director shall vote on any matter in which he is interested.[* * *][* * *] [ Sub-Sections (3-A) and (4) omitted by Act 39 of 2000, Section 15 (w.e.f. 5-9-2000).]
