Section 81(5) in State Bank of India General Regulations, 1955
(5)All notices with respect to any registered shares to which persons are jointly entitled shall be given to whichever of such persons is named first in the [(register)] [Substituted 'branch register' by Resn. C.B.S.B.I., dated 29.11.1994 (w.e.f. 15-10-1993).] on which the shares are entered, and notice so given shall be sufficient notice to all the holders of said shares.
