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 29] [Entire Act] Union of India - Subsection Section 29(4) in The State Bank Of India (Subsidiary Banks) Act, 1959 (4)The [managing director] [Substituted by Act 48 of 1973, Section 21 for "general manager" (w.e.f. 1-7-1974)] vacating his office shall be eligible for re-appointment.
