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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3) in The State Bank Of India Act, 1955

(3)Subject to the provisions of sub-section (2), the said Fund shall be the property of the Central Government and no shareholder or the State Bank or any other person shall have any claim to the amount held in the said Fund.