Section 31(1) in State Bank of India General Regulations, 1955
(1)Subject to the provisions contained in section 11 of the Act, each shareholder who has been registered as a shareholder for a period of not less than three months prior to the date of a general meeting shall, at such meeting, 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.].
