Section 43(3) in The State Bank Of India (Subsidiary Banks) Act, 1959
(3)[ The Central Government shall cause the auditor's report and the report by the Board of directors on the working and activities of the subsidiary bank to be laid, as soon as may be after they are received, before each House of Parliament. [* * * * *] [Inserted by Act 1 of 1984, Section 51 (w.e.f. 15-2-1984)].]
