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[Cites 0, Cited by 140] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3) in The State Bank Of India Act, 1955

(3)Notwithstanding anything contained in this section, the first regulations shall be made by the Reserve Bank with the previous sanction of the Central Government, and thereupon shall be deemed to be the regulations made by the Central Board under this section and shall have force accordingly until they are amended or repealed.