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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act] Union of India - Subsection Section 34(4)(i) in The State Bank Of India (Subsidiary Banks) Act, 1959 (i)that the meeting should be adjourned to such date as may be indicated in the notice; or