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[Cites 0, Cited by 0] [Section 3C(21)] [Section 3C] [Entire Act]

Union of India - Subsection

Section 3C(21)(d) in State Bank of India General Regulations, 1955

(d)A notice or document may be served by the State Bank on the joint holder of a share by effecting service on the joint holder named first in the register in respect of the share and notice so given shall be sufficient notice to all the holders of the said shares;