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[Cites 0, Cited by 0] [Section 3C(21)] [Section 3C] [Entire Act]

Union of India - Subsection

Section 3C(21)(c) in State Bank of India General Regulations, 1955

(c)A notice or a document advertised in a newspaper having wide circulation in India shall be deemed to be duly served on the day on which the advertisement appears on every shareholder of the State Bank who has no registered address in India and has not supplied to the State Bank an address within India for giving of notice to him;