Section 22(4) in The State Bank Of India Act, 1955

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Union of India - Subsection

Section 22(4) in The State Bank Of India Act, 1955

(4)In this section,-

(a)"banking company" has the same meaning as in the Banking Regulation Act, 1949 (10 of 1949);

(b)"manager" means the chief executive officer, by whatever name called, of a banking company;

(c)"private company" has the same meaning as in the Companies Act, 1956 (1 of 1956).

(h) in the case of an elected director, he is not registered as a holder in his own right of unencumbered shares in the State Bank of a nominal value of at least five thousand rupees:

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Union of India - Subsection

Section 22(4) in The State Bank Of India Act, 1955