Section 38(10)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959

[Cites 0, Cited by 0] [Section 38(10)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(10)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959

(b)all persons in charge of the management, including any person holding office as manager or director, of the banking institution, immediately before the issue of such directions, shall be deemed to have vacated their offices as such; and

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Union of India - Subsection

Section 38(10)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959