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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(4) in The Small Industries Development Bank Of India (General Regulations), 2000*

(4)In case the number of shareholders holding equal third largest number of equity shares is more than one, the nomination of one director shall be made by such shareholders by consensus and in the absence of consensus the nomination shall be made by draw of lots.