Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1)(a) in State Bank of India General Regulations, 1955

(a)he is, on the last date for receipt of nominations, not disqualified to be a director [***] [Omitted 'or a member of a Local Board, as the case may be' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] under section 22 of the Act;