Section 41(6)(b) in The State Bank Of India Act, 1955

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Union of India - Subsection

Section 41(6)(b) in The State Bank Of India Act, 1955

(b)may, at the expense of the State Bank, or if he is appointed by the Central Government, at the expense of the Central Government, employ accountants or other persons to assist him in investigating such accounts; and

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Union of India - Subsection

Section 41(6)(b) in The State Bank Of India Act, 1955