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Union of India - Section

Section 21 in The Small Industries Development Bank Of India (General Regulations), 2000*

21. Exercise of rights of joint holders .- If any share stands in the name of two or more persons, the person first named in the register shall, as regards voting, receipt of dividends, service of notices and all or any other matters connected with the Small Industries Bank except the transfer of shares, be deemed to be the sole holder thereof.