Section 25(1)(i) in The State Bank Of India (Subsidiary Banks) Act, 1959

[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(i) in The State Bank Of India (Subsidiary Banks) Act, 1959

(i)if the total amount of holdings of the shareholders (other than the State Bank) of a subsidiary bank is more than one per cent. of the total issued capital, and equal to or less than sixteen per cent. of such capital, one director to be elected, in the prescribed manner, by such shareholders and two directors shall be nominated by the State Bank, or

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Union of India - Subsection

Section 25(1)(i) in The State Bank Of India (Subsidiary Banks) Act, 1959