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 64] [Entire Act] Union of India - Subsection Section 64(d) in State Bank of India General Regulations, 1955 (d)the names of companies of which such director or member is a director, manager, employee or guarantor or in which such director or member holds substantial interest.
