Section 7(1A) in The State Bank Of India (Subsidiary Banks) Act, 1959
(1A)[ Notwithstanding anything contained in sub-section (1), the issued capital of a new bank shall, consist of such amount as the State Bank may, [in consultation with the Reserve Bank and with the approval of the Central Government] [Inserted by Act 30 of 2007 (w.e.f. 18.6.2007) ], fix, and shall be divided into fully paid-up shares of such denomination in accordance with sub-section (2) of section 6]
