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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The State Bank Of India (Subsidiary Banks) Act, 1959

(1)On the appointed day, the issued capital of a new bank shall consist of such amount, divided into fully paid-up shares of hundred rupees each, as the State Bank may, with the approval of the Reserve Bank, fix.