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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in The State Bank Of India Act, 1955

(4)A director appointed under clause (ca) or clause (cb) of section 19 or nominated under clause (d) or clause (e) or clause (f) of that section shall hold office during the pleasure of the authority appointing or nominating him, as the case may be.[* * *]