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

Union of India - Subsection

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

(b)A notice of forfeiture shall state a date not being less than fourteen days from the date of notice and the time and place at which such call or instalment or interest remaining unpaid are to be paid and in the event of non-payment of the amount due upto the date fixed for payment, the share or shares in respect of which the call was made and the amount was due, shall be liable to be forfeited.