Section 25(1)(e) in The State Bank Of India (Subsidiary Banks) Act, 1959

[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

(e)a director, if any to be nominated by the Central Government [* * * *] [Certain words omitted by Act 66 of 1988, Section 18 (w.e.f. 30-12-1988).]

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