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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(c) in State Bank of India General Regulations, 1955

(c)it is satisfied after such inquiry as it may consider necessary that the transferee is qualified to be registered as a shareholder of the State Bank in respect of the shares covered by the instrument of transfer, [***]. [Omitted 'and that on registration of transfer, the transferee will not be registered on more than one register' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).]