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[Cites 0, Cited by 1] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The State Bank Of India (Subsidiary Banks) Act, 1959

(2)The amount of compensation to be given in accordance with the principles contained in the First Schedule shall be determined in the first instance by the State Bank, in consultation with the Reserve Bank, and shall be offered by it to all those to whom compensation is payable under sub-section (1) in full satisfaction thereof.