Section 50(2)(e) in The State Bank Of India Act, 1955

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Union of India - Subsection

Section 50(2)(e) in The State Bank Of India Act, 1955

(e)the fees and allowances which may be paid to directors or members of Local Boards or Local Committees for attending any meetings of the Central Board or of its Committees or of the Local Boards or Local Committees, as the case may be, or for attending to any other work of the State Bank;

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Union of India - Subsection

Section 50(2)(e) in The State Bank Of India Act, 1955