Section 29(2) in The Small Industries Development Bank Of India (General Regulations), 2000*
(2)In the case of the shares registered in the names of two or more shareholders, the survivor or survivors and on the death of the last survivor, his executors or administrators or any person who is the holder of a succession certificate in respect of such survivor's interest in the share or a person in whose favour a valid instrument of transfer of the share was executed by such person and such last survivor during the latter's life-time, shall be the only person who may be recognised by the Small Industries Bank as having any title to such share.
