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[Cites 0, Cited by 0] [Section 38A(2)] [Section 38A] [Entire Act]

Union of India - Subsection

Section 38A(2)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959

(b)not incur any obligation or liability by reason only of his being a director or for anything done or omitted to be done in good faith in the discharge of his duties as a director or anything in relation thereto;