Section 36(2)(a) in The State Bank Of India Act, 1955

[Cites 0, Cited by 1] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(a) in The State Bank Of India Act, 1955

(a)losses in excess of such yearly sum as may be agreed upon between the Central Government and the State Bank and attributable to the branches established in pursuance of sub-section (5) of section 16; [*]

(aa)[ ***] [Omitted by State Banks (Repeal and Amendment) Act, 2018 (Act 19 of 2018), dated 2.8.2018.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 36(2)(a) in The State Bank Of India Act, 1955