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Banking Regulation Act, 1949 45V. References to Directors, etc., shall be construed as including references to past Directors, etc. For the removal of doubts it is hereby declared that any reference in this Part to a Director, Manager, Liquidator, Officer or Auditor of a banking company shall be construed as including a reference to any past or present Director, Manager, Liquidator, Officer or Auditor of the banking company.    |
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