Section 20 in State Bank of India General Regulations, 1955
20. Shareholder ceasing to be qualified for registration.
(1)It shall be the duty of any person registered as a shareholder, whether alone or jointly with another or others, forthwith upon ceasing to be qualified to be so registered in respect of any share to give intimation thereof to the [the Central Board or its Executive Committee] [Substituted 'Local Board concerned' by Resn. C.B.S.B.I., dated 29-11-1994 (w.e.f. 15.10.1993).].(2)[ ***.(3)***.] [Omitted by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).]
