State Bank of India Act, 1955

12. Shares to be approved securities

Notwithstanding anything contained in the Acts hereinafter mentioned in this scoring the shares of the State Bank shall be deemed to be included among the securities enumerated in section 20 of the Indian Trusts Act, 1882, and also to be approved securities for the purposes of the Insurance Act, 1938, and ¹¹[Banking Regulation Act, 1949"].

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