Section 13(6)(a) in The State Bank Of India (Subsidiary Banks) Act, 1959

[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(6)(a) in The State Bank Of India (Subsidiary Banks) Act, 1959

(a)if the shareholder has not applied for shares of the corresponding new bank in accordance with the provisions of sub-section (7), by a cheque drawn on the State Bank; and

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Union of India - Subsection

Section 13(6)(a) in The State Bank Of India (Subsidiary Banks) Act, 1959