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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Small Industries Development Bank Of India (General Regulations), 2000*

(3)In the case of shares held jointly by several persons, delivery of the relative certificate or certificates to one of such joint holders shall be sufficient delivery to all and receipt signed by any one of the joint holders shall effectually bind all the joint holders:Provided that nothing contained in this regulation shall apply to the shares held with a depository.