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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(4) in The State Bank Of India Act, 1955

(4)The State Bank may transact any business or perform any functions entrusted to it under sub-section (1) by itself [***] [Omitted 'or through a subsidiary bank' by State Banks (Repeal and Amendment) Act, 2018 (Act 19 of 2018), dated 2.8.2018.] or through an agent approved by the Reserve Bank.