Section 19B(2)(b) in The State Bank Of India Act, 1955

[Cites 0, Cited by 0] [Section 19B(2)] [Section 19B] [Entire Act]

Union of India - Subsection

Section 19B(2)(b) in The State Bank Of India Act, 1955

(b)not incur any obligation or liability by reason only of his being an additional director or for anything done or omitted to be done in good faith in the execution of the duties of his office or in relation thereto; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 19B(2)(b) in The State Bank Of India Act, 1955