Section 34(6) in The State Bank Of India (Subsidiary Banks) Act, 1959
(6)A copy of the minutes of every meeting of the Board of Directors of a subsidiary bank, together with copies of all connected papers, shall be forwarded to the State Bank [* *] [The words [and the Reserve Bank] omitted by Act 30 of 2007 (w.e.f. 18.6.2007) ] as soon as possible.
