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[Cites 0, Cited by 0] [Section 3C(18)] [Section 3C] [Entire Act]

Union of India - Subsection

Section 3C(18)(a) in State Bank of India General Regulations, 1955

(a)The State Bank shall have a first and paramount lien, -
(i)on every share (not being a fully-paid share), for all monies (whether payable or not) called, or payable at a fixed time, in respect of that share;
(ii)on all shares (not being fully-paid shares), standing registered in the name of a single person, for all monies payable by him or his estate to the State Bank;
(iii)upon all the shares (not being fully-paid shares) registered in the name of each person (whether solely or jointly with others) and upon the proceeds of sale thereof for his debts, liabilities, and engagements, solely or jointly with any other person to the State Bank, whether the period for the payment, fulfilment, or discharge thereof shall have actually arrived or not and no equitable interest in any share shall be recognised by the State Bank over its lien: