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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in State Bank of India General Regulations, 1955

(2)Any three directors may require the chairman to convene a meeting of the Central Board at any time, and the chairman shall, on receipt of the requisition, convene a meeting of the Central Board giving sufficient notice, provided that the date of the meeting so convened shall not be later than 21 days from the date of receipt of the requisition.