Section 53(3) in The State Bank Of India (Subsidiary Banks) Act, 1959
(3)[ Where the State Bank nominates any of its officers as director of a subsidiary bank, such director shall not incur any obligation or liability by reason only of his being a director or for anything done or omitted to be done in good faith in the discharge of his duties as director or anything in relation thereto.] [Inserted by Act 1 of 1984, Section 53 (w.e.f. 15-2-1984)]
