Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 19] [Entire Act] Union of India - Subsection Section 19(b) in The State Bank Of India Act, 1955 (b)[ such number of managing directors not exceeding four, as may be appointed by the Central Government in consultation with the Reserve Bank] [Substituted by Act 27 of 2010];
