Section 35(10)(b) in The State Bank Of India Act, 1955

[Cites 0, Cited by 0] [Section 35(10)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(10)(b) in The State Bank Of India Act, 1955

(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 35(10)(b) in The State Bank Of India Act, 1955