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[Cites 0, Cited by 0] [Section 3C] [Entire Act]

Union of India - Subsection

Section 3C(5) in State Bank of India General Regulations, 1955

(5)Any share so forfeited shall be deemed to be the property of the State Bank and may be sold, re-allotted or otherwise disposed of to any person upon such terms and in such manner as the Central Board or its Executive Committee may decide.