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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(3) in The State Bank Of India (Subsidiary Banks) Act, 1959

(3)If, no agreement can be reached on any matter referred to in sub-section (2) or if a dispute arises between a subsidiary bank and the Reserve Bank as to the interpretation of any agreement between them, the matter shall be referred to the Central Government and the decision of the Central Government thereon shall be final.