AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

State Bank of India Act, 1955

37. Reserve Fund

The State Bank shall establish a Reserve Fund which shall consist of-

(a) the amount held in the Reserve Fund of the Imperial Bank transferred to the State Bank on the appointed day; and

(b) such further sums as may be transferred to it by the State Bank out of its annual net profits before declaring a dividend.



State Bank of India Act, 1955 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement