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[Cites 0, Cited by 3] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in The State Bank Of India Act, 1955

(2)[ The officers, advisers and employees of the State Bank shall individually or jointly or with other officers, advisers and employees in a Local Committee exercise such powers and perform such duties as may by general or special order, be entrusted or delegated to them by the Central Board or its executive committee.] [Substituted by Act 27 of 2010]
(2) The officers, advisers and employees of the State Bank shall exercise such powers and perform such duties as may, by general or special order, be entrusted or delegated to them by the Central Board.