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[Cites 0, Cited by 0] [Section 16B] [Entire Act]

Union of India - Subsection

Section 16B(4) in State Bank of India General Regulations, 1955

(4)All the limitations, restrictions and provisions of these regulations or Act relating to the right to transfer and the registration of transfer of shares shall be applicable to any such notice or transfer as aforesaid as if the death of the shareholder had not occurred and the notice or transfer were signed by that shareholder.