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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(3) in The State Bank Of India (Subsidiary Banks) Act, 1959

(3)The mention of particulars in sub-section (2) shall not be held to prejudice or affect the general application of section of the General Clauses Act, 1987, with regard to the effect of repeal.THE FIRST SCHEDULE(See sections 13 and 14)PRINCIPLES OF COMPENSATION