Section 25 in The Small Industries Development Bank Of India (General Regulations), 2000*
25. Issue of share certificate .-(1) While issuing certificates to any shareholder, it shall be competent for the Small Industries Bank to issue the certificates on the basis of one certificate for each fifty shares or multiples thereof registered in his name on anyone occasion and one additional share certificate for the number of shares in excess thereof but less than fifty.
(2)If the number of shares to be registered is less than fifty, one certificate shall be issued for all the shares.(3)In the case of shares held jointly by several persons, delivery of the relative certificate or certificates to one of such joint holders shall be sufficient delivery to all and receipt signed by any one of the joint holders shall effectually bind all the joint holders:Provided that nothing contained in this regulation shall apply to the shares held with a depository.
