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[Cites 0, Cited by 0] [Section 20C] [Entire Act]

Union of India - Subsection

Section 20C(4) in State Bank of India General Regulations, 1955

(4)It shall be the duty of the authorised persons to compare the data on the back-up with that on the Computer System by using appropriate software to ensure correctness of the back-up. The result of this operation shall be recorded in the register maintained for the purpose.