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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(a) in The State Bank Of India (Subsidiary Banks) Act, 1959

(a)[ the Chairman for the time being of the State Bank, ex officio or an official of the State Bank or of the subsidiary bank nominated by him as Chairman, [in consultation with the Reserve Bank and with the approval of the Central Government] [Substituted by Act 30 of 2007 (w.e.f. 18.6.2007) ]]
(aa)[ the managing director appointed under sub-section (1) of section 29, or under section 32;] [Inserted by Act 48 of 1973, Section 28 (w.e.f. 1-7-1974)]