Section 44(3) in The State Bank Of India (Subsidiary Banks) Act, 1959
(3)Nothing contained in this section relating to an annual general meeting shall apply in relation to a subsidiary bank if, as on the previous 31st day of [March] [Substituted [December] by Act 30 of 2007 (w.e.f. 18.6.2007) ] [or the date notified under section 39, as the case may be] [Inserted by Act 66 of 1988, Section 22 (w.e.f. 30-12-1988)] all the shares in the issued capital of that bank are held by the State Bank.
