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[Cites 0, Cited by 0] [Section 38(10)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(10)(a) in The State Bank Of India (Subsidiary Banks) Act, 1959

(a)the provisions of the Companies Act, 1956 (1 of 1956), or the [Banking Regulation Act, 1949] [Substituted [Banking Companies Act, 1949] by Act 30 of 2007 (w.e.f. 18.6.2007) ] (10 of 1949), or any other law for the time being in force or any instrument having effect by virtue of any such Act or law, in so far as they are inconsistent with such directions, shall cease to apply to, or in relation to, that banking institution;