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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4) in The State Bank Of India (Subsidiary Banks) Act, 1959

(4)An officer of [* *] [The words[the Reserve Bank or] omitted by Act 30 of 2007 (w.e.f. 18.6.2007) ] the State Bank may be nominated as a director of a subsidiary bank by virtue of his office.