Section 9(2) in State Bank of India General Regulations, 1955
(2)A shareholder shall not have the right himself to make a copy of any entry in any such register, but may, except when the register is closed, require a copy of any such register or of any part thereof [on payment of charges at such rate as may be decided by the Central Board or its Executive Committee from time to time] [Amended by the State Bank of India General (Amendment) Regulations, 2013, (Regulation. 5) with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.].
