Section 22(1)(a) in The State Bank Of India Act, 1955

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(a) in The State Bank Of India Act, 1955

(a)he holds the office of director, provisional director, promoter, agent or manager of any banking company already established or advertised as about to be established; or

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Union of India - Subsection

Section 22(1)(a) in The State Bank Of India Act, 1955