Section 2(1)(i) in State Bank of India Employees Provident Fund Regulations, 2015

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Union of India - Subsection

Section 2(1)(i) in State Bank of India Employees Provident Fund Regulations, 2015

(i)"Service" shall mean continuous service with the Bank and in the case of an employee who has been employed by the Bank with the benefit of continuity of service, as a consequence of the acquisition of the business of another bank under section 35 of the State Bank of India Act, 1955, or otherwise or as a consequence of the amalgamation of any bank with the Bank, under the Banking Companies Act, 1949, or otherwise his continuous service with the bank whose business is so acquired or which is so amalgamated shall be deemed to be service with the Bank.

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Union of India - Subsection

Section 2(1)(i) in State Bank of India Employees Provident Fund Regulations, 2015