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[Cites 0, Cited by 0] [Section 3C(21)] [Section 3C] [Entire Act]

Union of India - Subsection

Section 3C(21)(a) in State Bank of India General Regulations, 1955

(a)The State Bank may serve a notice or a document on any shareholder either personally, or by ordinary post at his registered address or if he has no registered address in India, at the address, if any, within India supplied by him to the State Bank.