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 41(6)] [Section 41] [Entire Act] Union of India - Subsection Section 41(6)(c) in The State Bank Of India Act, 1955 (c)may, in relation to such accounts, examine any director or any member of a Local Board or of a Local Committee or any officer of the State Bank.