Section 7 in State Bank of India General Regulations, 1955
7. 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 matter connected with the State Bank, except the transfer of the shares [and right to make nomination] [Inserted by the State Bank of India General (Amendment) Regulations, 2013 (Regulation. 4), with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.], be deemed the sole holder thereof.
