Section 3A(3)(a) in State Bank of India General Regulations, 1955

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Union of India - Subsection

Section 3A(3)(a) in State Bank of India General Regulations, 1955

(a)that as respects dividends, it carries a preferential right to be paid a fixed amount or an amount calculated at fixed rate or floating rate, which may be either free of or subject to income-tax; and

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Union of India - Subsection

Section 3A(3)(a) in State Bank of India General Regulations, 1955