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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3)(c) in The State Bank Of India (Subsidiary Banks) Act, 1959

(c)shall receive such salary and allowances as may be determined by the State Bank [in consultation with the Reserve Bank and with the approval of the Central Government] [Substituted by Act 17 of 2011.].