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

Union of India - Subsection

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

(b)shall hold office for such term not exceeding four years and subject to such conditions as the State Bank may, [in consultation with the Reserve Bank and with the approval of the Central Government] [Substituted by Act 17 of 2011.], specify at the time of his appointment;