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State Bank of India Act, 1955 33. Other business which the State Bank may transact Subject to the other provisions contained in this Act, the State Bank may carry on and transact the business of Banking as defined in clause (b) of section 5 of the Banking Regulation Act, 1949, and may engage in one or more of the other forms of business specified in sub-section (1) of section 6 of that Act.]    |
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