 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
State Bank of India Act, 1955 3. Establishment of the State Bank (1) A Bank to be called the State Bank of India shall be constituted to carry on the business of Banking and other business in accordance with the provisions of this Act and for the purpose of taking over the undertaking of the Imperial Bank. (2) The Reserve Bank, together with such other persons as may from time to time become shareholders in the State in accordance with the provisions of this Act, shall, so long as they are shareholders in the State Bank, Constitute a corporate with perpetual succession and a common seal under the name of the State body Bank of India, and shall sue and be sued in that name. (3) The State Bank shall have power to acquire and hold property, whether movable or immovable, for the purposes for which it is constituted and to dispose of the same.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back