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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Banking Regulation (Companies) Rules, 1949

(a)"the Act" means the Banking Regulation Act, 1949 (10 of 1949);
(aa)[ "ineligible Director" means a Director who is not eligible under clause (a) or clause (b) of sub-section (2) of section 10-A of the Act;]