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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959

(b)by a resolution passed by a majority of the votes of such shareholders holding in the aggregate not less than one-half of the share capital held by all such shareholders: