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[Cites 0, Cited by 1] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The State Bank Of India Act, 1955

(3)The State Bank shall maintain as its branches or agencies all branches or agencies of the Imperial Bank which were in existence [in India] [ Inserted by Act 33 of 1955, Section 4 (with restrospective effect).] immediately before the appointed day, and no such branch may be closed without the previous approval of the Reserve Bank.