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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(d) in The State Bank Of India Act, 1955

(d)not less than two and not more than six directors to be nominated by the Central Government [****] ["in consultation with the Reserve Bank" omitted by Act 27 of 2010] from among persons having special knowledge of the working of co-operative institutions and of rural economy or experience in commerce, industry, banking or finance;