Section 31(2) in State Bank of India General Regulations, 1955
(2)Every shareholder [other than the Central Government] [Inserted by Resn. C.B.S.B.I. dated 02-05-2008.] entitled to vote as aforesaid who, not being a company is present in person or by proxy or who being a company is present by a duly authorised representative, or by proxy shall have one vote on a show of hands and in case of a poll shall have one vote for each [fifty] [Substituted 'five' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).] shares held by him [or it] [Inserted by Resn. C.B.S.B.I. dated 02-05-2008.] for the whole period of three months prior to the date of such meeting.
