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Union of India - Section

Section 65 in State Bank of India General Regulations, 1955

65. Employee not to grant loan or advance to himself.

- No employee shall grant on behalf of the State Bank any loan or advance to himself or a joint family of which he is a member or a partnership with which he is connected in any manner or a trust in which he is a trustee or a private or public limited company in which he holds substantial interest.