Section 37 in The State Bank Of India (Subsidiary Banks) Act, 1959
37. Other business which a subsidiary bank may transact.
-[(1) Subject to the other provisions contained in this Act, a subsidiary bank may carry on and transact the business of banking as defined in clause (b) of section 5 of the Banking Regulation Act, 1949 (10 of 1949), and may engage in one or more of the other forms of business specified in sub-section (1) of section 6 of that Act.] [Substituted by Act 48 of 1973, Section 29, for sub-section (1) (w.e.f. 31-12-1973)](2)The Central Government may, after consultation with the Reserve Bank and the State Bank, by order in writing--(a)authorise a subsidiary bank to do such other forms of business as the Central Government may consider necessary or expedient;(b)direct that any form of business as is mentioned in the order, shall be carried on subject to such restrictions, conditions and safeguards as may be specified therein; or(c)Prohibit a subsidiary bank from carrying on or transacting any form of business which, but for this clause, it is lawful for the subsidiary bank to engage in.(3)Save as otherwise provided in sub-section (2), a subsidiary bank shall not engage in any form of business other than that referred to in sub-section (1)
