Section 15(3) in State Bank of India General Regulations, 1955
(3)[ Upon receipt by the Central Board or its Executive Committee of an instrument of transfer with the request to register the transferee, the Central Board or its Executive Committee shall, unless it declines registration under Regulation 16 cause the transfer to be registered.] [Substituted by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).]
