Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] Union of India - Subsection Section 41(3) in The State Bank Of India (Subsidiary Banks) Act, 1959 (3)No director or officer of a subsidiary bank shall be eligible to be its auditor during his continuance in office as such director or officer.
