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] [Entire Act] Union of India - Section Section 35 in State Bank of India General Regulations, 1955 35. Appointment of an employee of the State Bank as duly authorised representative of proxy invalid. - No person may be appointed a duly authorised representative or a proxy who is an officer or an employee of the State Bank.
