Section 34(4)(iii) in The State Bank Of India (Subsidiary Banks) Act, 1959

[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(4)(iii) in The State Bank Of India (Subsidiary Banks) Act, 1959

(iii)that no decision should be taken at that meeting on any such matter, action, step or proceeding; and that subsidiary bank and its Board of Directors shall be bound to comply with such notice and act accordingly.

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Union of India - Subsection

Section 34(4)(iii) in The State Bank Of India (Subsidiary Banks) Act, 1959