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 0] [Section 62] [Entire Act] Union of India - Subsection Section 62(e) in State Bank of India General Regulations, 1955 (e)review of top 100 borrowal accounts in each category of NPA i.e sub-standard /doubtful/loss assets (with outstandings of rs.100 lakh and over);
