13. [ Register of shareholders. [Substituted by Act 3 of 1994, Section 5, for Section 13 (w.r.e.f. 15-10-1993). ]
(1)The State Bank shall keep at its Central Officer, a register, in one or more books of the shareholders, and shall enter therein the following particulars so far as they may be available:-(i)the names, addresses and occupations, if any, of the shareholders and a statement of the shares held by each shareholder, distinguished each share by its denoting number;(ii)the date on which each person is so entered as a shareholder;(iii)the date on which any person ceases to be a shareholder; and(iv)such other particulars as may be prescribed:][Provided that nothing in this sub-section shall apply to the shares held with a depository.] [ Inserted by Act 8 of 1997, Section 3 (w.r.e.f. 15-1-1997).](2)[ Notwithstanding anything contained in sub-section (1), it shall be lawful for the State Bank to keep the register of shareholders [in computer floppies or diskettes or any other electronic form] [Substituted by Act 3 of 1994, Section 5, for Section 13 (w.r.e.f. 15-10-1993). ] subject to such safeguards as may be prescribed.(3)Notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872), a copy of or extract from, the register of shareholders, certified to be a true copy under the hand of an officer of the State Bank authorised in this behalf, shall in all legal proceedings, be admissible in evidence.][13-A. Register of beneficial owners. [ Inserted by Act 8 of 1997, Section 3 (w.r.e.f. 15-1-1997).]- The register of beneficial owners maintained by a depository under section 11 of the Depositories Act, 1996 (22 of 1996) shall be deemed to be a register of shareholders for the purposes of this Act.]
