Section 40(2)(b) in The State Financial Corporations Act, 1951

[Cites 0, Cited by 1] [Section 40(2)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2)(b) in The State Financial Corporations Act, 1951

(b)the State Bank of India constituted under section 3 of the State Bank of India Act, 1955 (23 of 1955), any subsidiary bank within the meaning of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), any corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), any other scheduled bank, any ][State Co-operative Bank, the Small Industries Bank or the Development Bank] [ Substituted by Act 39 of 2000, Section 29, for " State Co-operative Bank or the Development Bank" (w.e.f. 5.9.2000).],

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Union of India - Subsection

Section 40(2)(b) in The State Financial Corporations Act, 1951