Section 41(7)(i) in The State Bank Of India (Subsidiary Banks) Act, 1959

[Cites 0, Cited by 0] [Section 41(7)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(7)(i) in The State Bank Of India (Subsidiary Banks) Act, 1959

(i)those matters are such as the subsidiary bank is, by virtue of any provision contained in the Banking Regulation Act, 1949 (10 of 1949.), read with the relevant provisions of this Act, or any other Act, not required to disclose, and

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Union of India - Subsection

Section 41(7)(i) in The State Bank Of India (Subsidiary Banks) Act, 1959