Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in State Bank of India Employees Provident Fund Regulations, 2015 (1)The presence of at least five trustees of whom two shall be executive officers of the Bank shall be necessary to form a board for the transaction of business.
