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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3)(a) in The State Bank Of India (Subsidiary Banks) Act, 1959

(a)by the State Bank, [in consultation with the Reserve Bank and with the approval of the Central Government] [Substituted by Act 17 of 2011.], if at the time of the removal there are no shareholders other than the State Bank registered in the books of the subsidiary bank concerned;