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[Cites 0, Cited by 1] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(c) in The State Bank Of India Act, 1955

(c)six members to be nominated by the Central Government [****] [Omitted by the Act 27 of 2010 for the word "in consultation with the Reserve Bank;"]