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[Cites 0, Cited by 0] [Section 3C] [Entire Act]

Union of India - Subsection

Section 3C(16) in State Bank of India General Regulations, 1955

(16)Subject to other provisions of these regulations, no shareholder shall be entitled to receive any dividend or to exercise any right of a shareholder until he has paid all calls for the time being due and payable on every share held by him, whether singly or jointly with any person, together with interest and expenses, as may be levied or charged.