Section 33(1)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959

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Union of India - Subsection

Section 33(1)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959

(b)in the case of a director elected under clause (d) of sub-section (1) of section 25, by election or where the proviso to that clause is applicable, by nomination by the State Bank:

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Union of India - Subsection

Section 33(1)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959