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[Cites 0, Cited by 0] [Section 38(10)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(10)(c) in The State Bank Of India (Subsidiary Banks) Act, 1959

(c)the person appointed to take over the management of the banking institution shall, in accordance with those directions, take all such steps as may be necessary to facilitate the winding up of its affairs and the distribution of its assets.