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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1)(c) in State Bank of India General Regulations, 1955

(c)the nomination paper contains a declaration signed by the candidate before a Judge, Magistrate, Justice of the Peace, Registrar, or Sub-Registrar of Assurances or other Government Gazetted Officer or an Officer of [***] [Omitted the Reserve Bank or by Resn.C.B.S.B.I. dated 02-05-2008.] the State Bank, that he accepts the nomination, and is willing to stand for election, and that he is not disqualified for election under section 22.