Report No. 250

21. State Bank of Samastha Act, 1950

Category: Banking and Insurance

Recommendation: Repeal after consultation with the State Bank of India.

The text of this Act is not available on the Law Ministry's website, or from any other readily available source, an indication that it is not in use. Neither are there any other documented instances where this Act has been used in the last few decades. Therefore, the Central Government should repeal this law after consultation with the State Bank of India.