Section 50(2)(a) in The State Bank Of India Act, 1955

[Cites 0, Cited by 1] [Section 50(2)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2)(a) in The State Bank Of India Act, 1955

(a)the nature of shares of the State Bank, the manner in which and the conditions subject to which shares may be held and transferred and generally all matters relating to the rights and duties of shareholders;

(aa)[ the procedure for increasing issued capital by the issue of equity or preference shares under sub-section (2) and the manner of accepting money for issued capital, forfeiture and re-issue of shares under sub-section (5), of section 5; [Inserted by the Act 27 of 2010]

(ab)the manner of nominating an individual by one individual under sub-section (1), the manner of nominating an individual by the joint holders under sub-section (2), the manner of varying or cancellation of nomination under sub-section (3), and the manner of nominating a minor under sub-section (4), of section 10A;]

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Union of India - Subsection

Section 50(2)(a) in The State Bank Of India Act, 1955