Section 27(5) in The State Bank Of India (Subsidiary Banks) Act, 1959
(5)In this section,--(a)"banking company" has the same meaning as in the [Banking Regulation Act, 1949] [Substituted [Banking Companies Act, 1949] by Act 30 of 2007 (w.e.f. 18.6.2007) ] (10 of 1949):(b)"manager" means the chief executive officer, by whatever name called, of a banking company;(c)"private company" has the same meaning as in the Companies Act, 1956 (1 of 1956).
