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Union of India - Section

Section 14 in State Bank of India General Regulations, 1955

14. Warrant for transfer of State Bank shares.

- The warrant issued by the Reserve Bank directing a transfer of shares of the State Bank in pursuance of the provisions of sub-paragraph (2) of paragraph 5 of the First Schedule to the Act shall be in the following form : -[Exempt from stamp duty under paragraph 5(3) of the First Schedule to the State Bank of India Act, 1955]Reserve Bank of IndiaCentral OfficeBombay - I.
Counterfoil   Share Transfer Warrant
No. ....................... Dated...............19   Issued in favour of ...........................
............................................................   No. of shares …....................Branch
Register at........................................... Initials...................................................................................
Share Transfer Warrant (Issued under paragraph 5 of the First Schedule to the State Bank of India Act, 1955.) No.............................. Dated ......................... 19 Please transfer to ....................... share (s) of the face value of Rs ..................................... of the State Bank of India out of the shares standing allotted to the Reserve Bank of India under sub-section (1) of section 5 of State Bank of India Act, 1955. The share(s) may be registered in the name(s) of the transferee(s) on the branch register at ............................................................................For Reserve Bank of IndiaSecretary.State Bank of India.Share Transfer Department,Bombay.