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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in State Bank of India General Regulations, 1955

(2)No nomination shall be valid unless it is received, with all the connected documents or papers, in [the central office] [Inserted by Resn. C.B.S.B.I. , dated 20-11-1964.] [***] [Omitted 'or as the case may be, the Local Head Office of the State Bank in which the meeting is to be held' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] on a working day, not less than 14 clear days before the date fixed for the meeting.