Section 3(2)(b) in The Public Financial Institutions (Obligation As To Fidelity And Secrecy) Act, 1983

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in The Public Financial Institutions (Obligation As To Fidelity And Secrecy) Act, 1983

(b)the State Bank of India constituted under section 3 of the State Bank of India Act, 1955 (23 of 1955), any subsidiary bank within the meaning of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), any corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), any other scheduled bank within the meaning of the Reserve Bank of India Act, 1934 (2 of 1934); or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(2)(b) in The Public Financial Institutions (Obligation As To Fidelity And Secrecy) Act, 1983