Section 24A(4)(b) in The State Bank Of India Act, 1955

[Cites 0, Cited by 0] [Section 24A(4)] [Section 24A] [Entire Act]

Union of India - Subsection

Section 24A(4)(b) in The State Bank Of India Act, 1955

(b)all the powers, functions and duties which may, by or under the provisions of this Act or any other law for the time being in force, be exercised and discharged by or on behalf of the Central Board, or by a resolution passed in the general meeting of the State Bank, shall, until the Central Board is reconstituted, be exercised and discharged by the Administrator appointed under sub-section (2):

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Union of India - Subsection

Section 24A(4)(b) in The State Bank Of India Act, 1955