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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The State Bank Of India Act, 1955

(1)The Central Government may, after consulting the Reserve Bank, remove from office the chairman, the [****] [Omitted by the Act 27 0f 2010 for the word "vice-chairman" ] or a managing director.[* * *]