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State Financial Corporations Act, 1951

10A. Vacation of office by an elected Director

The office of a Director elected under clause (d) of section 10 shall become vacant if he ceases to hold any office in the scheduled bank, insurance company, investment trust, co-operative bank, financial or other institution in which he held any office at the time of his election as such Director.]



State Financial Corporation Act, 1951 Back




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