Section 16 in The Banking Laws (Amendment) Act, 2025
16. Amendment of section 41.
In the State Bank of India Act, 1955, in section 41,—(a)in sub-section (1), for the words and figures “section 226 of the Companies Act, 1956”, the words and figures “section 141 of the Companies Act, 2013” shall be substituted;(b)for sub-section (2), the following sub-section shall be substituted, namely:—“(2) The auditors shall receive such remuneration as the State Bank may fix.”.
