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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

Union of India - Subsection

Section 35A(3) in The State Bank Of India (Subsidiary Banks) Act, 1959

(3)[The Central Government] [Substituted by Act 17 of 2011.] may issue such directions to the Administrator as it may deem appropriate and the Administrator shall be bound to follow such directions.