Section 37 in The State Bank Of India Act, 1955

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Union of India - Section

Section 37 in The State Bank Of India Act, 1955

37. Reserve Fund.

- The State Bank shall establish a Reserve Fund which shall consist of-

(a)the amount held in the Reserve Fund of the Imperial Bank transferred to the State Bank on the appointed day; and

(b)such further sums as may be transferred to it by the State Bank out of its annual net profits before declaring a dividend.