Section 43(2) in The State Bank Of India (Subsidiary Banks) Act, 1959
(2)[ The balance-sheet and profit and loss account of the subsidiary bank shall be signed by persons holding the office of the chairman, managing director, and a majority of the other directors of the subsidiary bank in office] [Substituted by Act 30 of 2007 (w.e.f. 18.6.2007) ]
