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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(e) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970

(e)one director, from among such of the employees of the corresponding new bank who are workmen under clause (s) of section 2 of the Industrial Disputes Act, 1947 (14 of 1947), to be nominated by the Central Government in such manner as may be specified in a scheme made under this section;