Section 29(4) in The Small Industries Development Bank Of India (General Regulations), 2000*
(4)Any such person becoming entitled to a share in consequence of death of a shareholder and any person becoming entitled to a share in consequence of the insolvency, bankruptcy or liquidation of a shareholder shall upon production of such evidence, as the Board may require, have the right,-(a)to be registered as a shareholder in respect of such share; or(b)to make such transfer of such share as the person from whom he derives title could have made.
