Section 13(9)(a) in The State Bank Of India (Subsidiary Banks) Act, 1959

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Union of India - Subsection

Section 13(9)(a) in The State Bank Of India (Subsidiary Banks) Act, 1959

(a)such number of shares, having such total face value as would bear to forty-five per cent. of the issued capital of the corresponding new bank the same proportion as the paid-up value of his shares in the capital of the existing bank in respect of which he is paid compensation bears to the total paid-up capital of that bank; and

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Union of India - Subsection

Section 13(9)(a) in The State Bank Of India (Subsidiary Banks) Act, 1959