Section 34(5)(i) in The State Bank Of India (Subsidiary Banks) Act, 1959

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Union of India - Subsection

Section 34(5)(i) in The State Bank Of India (Subsidiary Banks) Act, 1959

(i)a shareholder (other than a director) holding not more than two per cent. of the paid-up capital in any public company as defined in the Companies Act, 1956 (1 of 1956), or any corporation established by or under any law for the time being in force in India or any co-operative society, with which or to which the subsidiary bank has entered into or made, or proposes to enter into or make, a contract, loan, arrangement or proposal; or

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Union of India - Subsection

Section 34(5)(i) in The State Bank Of India (Subsidiary Banks) Act, 1959