Section 6(1)(ii) in State Bank of India General Regulations, 1955

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(ii) in State Bank of India General Regulations, 1955

(ii)[ whether the shareholder belongs to either of the following category of shareholders namely, [Central Government] [Substituted 'whether the shareholder belongs to one of the categories of shareholders referred to in the proviso to section 11 of the Act, and if so, the category to which he belongs' by Resn. C.B.S.B.I. , dated 29-11-1994.] or any other residuary category;]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6(1)(ii) in State Bank of India General Regulations, 1955