Section 36(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)The terms and conditions on which any such agency business shall be carried on by the subsidiary bank on behalf of the State Bank shall be such as may be determined by the State Bank, after consultation with the subsidiary bank and with the approval of the Reserve Bank.[* * * * * *] [Sub-sections (3) and (4) omitted by Act 56 of 1962, Section 3 (w.e.f. 1-1-1963)]
