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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

Union of India - Subsection

Section 35A(9) in The State Bank Of India (Subsidiary Banks) Act, 1959

(9)Notwithstanding anything contained in any other law or in any contract, the memorandum or articles of association, no person shall be entitled to claim any compensation for the loss or termination of his office.