Section 13 in State Bank of India General Regulations, 1955
13. Renewal of share certificates.
(1)If any share certificate is worn out or defaced or tendered for sub-division, then upon production thereof [the Central Board or its Executive Committee, the Central Board or its Executive Committee] [Substituted 'to the Local Board concerned, such Local Board' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).] may order the same to be cancelled, and have a new certificate or certificates issued in lieu thereof.(2)If any share certificate is alleged to be lost or destroyed, then upon production of such evidence of the loss or destruction thereof, as the [Central Board or its Executive Committee] [Substituted 'Local Board concerned' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).] may consider satisfactory and upon such indemnity with or without security as [Central Board or its Executive Committee] [Substituted 'the Local Board' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).] may require, and on payment to the State Bank of its costs, charges and expenses of and incidental to the matter, a new certificate in lieu thereof shall be given to the party entitled to such lost or destroyed certificate.(3)[ ***] [Omitted by Resn. C.B.S.B.I., dated 20-11-1964.]
