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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

Union of India - Subsection

Section 24A(5) in The State Bank Of India Act, 1955

(5)The Central Government may, in consultation with the Reserve Bank, constitute a committee of three or more persons who have experience in law, finance, banking, economics or accountancy to assist the Administrator in the discharge of his duties.