Section 27(1)(d) in The State Bank Of India (Subsidiary Banks) Act, 1959

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Union of India - Subsection

Section 27(1)(d) in The State Bank Of India (Subsidiary Banks) Act, 1959

(d)he holds any office of profit under the subsidiary bank [other than the office of the managing director] [Inserted by Act 48 of 1973, Section 24 (w.e.f. 1-7-1974)]; or

(da)[ in the case of a director appointed under clause (ca) or clause (cb) of sub-section (1) of section 25,-- [Sub-section (3) omitted by Act 66 of 1988, Section 19 (w.e.f. 30-12-1988)]

(i)he is not serving in the subsidiary bank or has not been serving in it for a continuous period of at least five years; and

(ii)he is of such age that there is a likelihood of his attaining the age of superannuation during his term of office as a director; or]

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Union of India - Subsection

Section 27(1)(d) in The State Bank Of India (Subsidiary Banks) Act, 1959