Section 19 in The Small Industries Development Bank Of India (General Regulations), 2000*
19. Parties who may not be registered as shareholders .-(1) Except as otherwise provided by these regulations, no minor or person who has been found by a Court of competent jurisdiction to be of unsound mind shall be entitled to be registered as a shareholder.
(2)In case of firms, shares shall be registered in the names of the individual partners and no firm, as such, shall be entitled to be registered as a shareholder.
