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

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Union of India - Subsection

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

(ii)if the total amount of holdings of the shareholders (other than the State Bank) of a subsidiary bank is more than sixteen per cent. of the total issued capital and equal to or less than thirty-two per cent. of such capital, two directors to be elected in the prescribed manner by such shareholders and one director shall be nominated by the State Bank, or

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Union of India - Subsection

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