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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959

(b)require the Board of Directors, any committee or other body of the bank to give in writing to any person specified by the State Bank in this behalf, at his usual address, all notices of, and other communications relating to, any meeting of the Board, committee or other body, as the case may be;