Section 50(2)(r) in The State Bank Of India Act, 1955

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Union of India - Subsection

Section 50(2)(r) in The State Bank Of India Act, 1955

(r)the conditions subject to which alone, advances may be made to directors, members of Local Boards or of Local Committees or officers of the State Bank, or the relatives of such directors, members or officers or to companies, firms or individuals with which or with whom such directors, members, officers, or relatives, are connected as partners, directors, managers, servants, shareholders or otherwise;

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Union of India - Subsection

Section 50(2)(r) in The State Bank Of India Act, 1955