Legal Document View

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

Union of India - Subsection

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

(b)[ one director, possessing necessary expertise and experience in the matters relating to regulation or supervision of commercial banks, [to be nominated by the Central Government on the recommendation of the Reserve Bank] [Substituted by Act 30 of 2007 (w.e.f. 18.6.2007) ]]