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

Union of India - Subsection

Section 3C(10) in State Bank of India General Regulations, 1955

(10)A certificate in writing signed by the person duly authorised by the State Bank, that the forfeiture of the share was made by a resolution of the Central Board or its Executive Committee to that effect, shall be conclusive evidence of the fact stated therein as against all persons entitled to such shares.