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The Small Industries Development Bank of India Act, 1989 8. Disqualifications No person shall be a Director if he- a. Is, or becomes, of unsound mind or is so declared by a competent court; or b. Is, or has been, convicted of any offence which, in the opinion of the Development Bank, involves moral turpitude; or c. Is, or at any, time has been, adjudicated as insolvent or has suspended payment of his debts or has compounded with his creditors.    |
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