Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The State Bank Of India Act, 1955

(2)The State Bank shall have local head offices in [Mumbai,Kolkata and Chennai] [Substituted by Act 27 of 2010 for word "Bombay, Calcutta and Madras"] and at such other places in India as the Central Government, in consultation with the Central Board, may determine.