Section 13(9)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959

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Union of India - Subsection

Section 13(9)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959

(b)if the total number of shares allotted under clause (a) to all applicants is less than forty-five per cent. of the issued capital of the corresponding new bank, such number of additional shares as the State Bank may deem fit having regard to the provisions of this Act, the circumstances of the case and the desirability of securing as wide a distribution of shares among as large a number of shareholders as possible.

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Union of India - Subsection

Section 13(9)(b) in The State Bank Of India (Subsidiary Banks) Act, 1959