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Union of India - Section
Section 63 in State Bank of India General Regulations, 1955
63. [ [Omitted by Resolution of C.B.S.B.I dated 28.10.99 (w.e.f 6.11.99).]
***] [Substituted by Resolution of CB.S.B.I dated 28.10.99 (w.e.f 6.11.99).]| 63.A loan or advance granted by any authority which makes the borrower's indebtedness to the State Bank exceed rupees one and a half crores, where the borrower is an individual, Joint Hindu Family or a Partnership Firm and rupees three crores in all other cases, shall be reported to the Executive Committee as soon as possible but in any case within a period of three months.Provided that the Executive Committee may for specific reasons to be recorded, condone the delay, if any, in reporting such loan or advance. |