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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2)(n) in The State Bank Of India (Subsidiary Banks) Act, 1959

(n)the manner in which every individual registered as the holder of the shares to make nomination where nominee is a minor to appoint, any person to become entitled to the shares in the event of his death during the minority of the nominee under sub-section (4) of section 18A;