Section 15(4) in The Small Industries Development Bank Of India (General Regulations), 2000*
(4)Notwithstanding anything contained in sub-regulations (1), (2) and (3), where the Small Industries Bank in its absolute discretion deems fit, it shall be lawful for the Small Industries Bank to dispense with the production of probate or letters of administration or other legal representation in any case, upon such terms including obtention of indemnity or otherwise, as it may deem fit.
