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

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Union of India - Subsection

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

(iii)if the total amount of holdings of the shareholders (other than the State Bank) of a subsidiary bank is more than thirty-two per cent. of the total issued capital, all the three directors to be elected, in the prescribed manner, by such shareholders:

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Union of India - Subsection

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