Section 33(1)(c) in The State Bank Of India (Subsidiary Banks) Act, 1959

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(c) in The State Bank Of India (Subsidiary Banks) Act, 1959

(c)in the case of a director nominated under clause (e) of sub-section (1) of section 25, not being an officer of the Central Government, by nomination by that Government in consultation with the State Bank.

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Union of India - Subsection

Section 33(1)(c) in The State Bank Of India (Subsidiary Banks) Act, 1959