Section 13(1) in State Bank of India General Regulations, 1955
(1)If any share certificate is worn out or defaced or tendered for sub-division, then upon production thereof [the Central Board or its Executive Committee, the Central Board or its Executive Committee] [Substituted 'to the Local Board concerned, such Local Board' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).] may order the same to be cancelled, and have a new certificate or certificates issued in lieu thereof.
