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Union of India - Section
Section 30 in State Bank of India General Regulations, 1955
30. [ [Omitted by the State Bank of India General (Amendment) Regulations, 2013 (Regulation 15), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.]
***]| 30. Definition.- In these regulations "company" means a body corporate either incorporated under the Indian Companies Act, 1913, or any other law for the time being in force, and unless there is anything repugnant in the subject or context, includes (***) a Co-operative Society. |