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

Union of India - Subsection

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

(i)the manner in which each shareholder acquired his share or shares, [***] [Omitted 'and except in the case of allotment of shares to the Reserve Bank under sub-section(1) of Section 5 of the Act' by Resn. C.B.S.B.I. dated 02.05.2008.] the name of the previous holder and the register on which the share was last entered;