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[Cites 0, Cited by 1] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1) in The State Bank Of India (Subsidiary Banks) Act, 1959

(1)A subsidiary bank may, subject to such limitations and conditions as may be prescribed, appoint such number of officers, advisers and employees as it considers necessary or desirable, for the efficient performance of its functions and on such terms and conditions as it may deem fit.