Section 49(2)(c) in The State Bank Of India Act, 1955

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2)(c) in The State Bank Of India Act, 1955

(c)the manner of appointment of a director under clause (ca) or clause (cb), [* * *] of section 19, and all other matters connected therewith or incidental thereto.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 49(2)(c) in The State Bank Of India Act, 1955