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

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Union of India - Subsection

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

(iii)when any person ceases to be a shareholder, the name of the person in whose favour [***] [Omitted 'and the register to which' by Resn. C.B.S.B.I. dated 29-11-1994.] the share or shares are transferred; and

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Union of India - Subsection

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