1 [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.]Open in Lexace · Ask the AI about this section
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