Section 19(2) in State Bank of India General Regulations, 1955
(2)Any such person becoming entitled to a share in consequence of the death of a shareholder and any person becoming entitled to a share in consequence of the insolvency, bankruptcy or liquidation of a shareholder shall upon production of such evidence, as the [the Central Board or its Executive Committee] [Substituted 'Local Board concerned' by Resn. C.B.S.B.I., dated 29-11-1994 (w.e.f. 15.10.1993).] may require, have the right -(a)to be registered as a share holder in respect of the share upon his satisfying the [the Central Board or its Executive Committee] [Substituted 'Local Board' by Resn. C.B.S.B.I., dated 29-11-1994 (w.e.f. 15.10.1993).] in the same manner as if he were the proposed transferee under regulation 16 that he is qualified to be registered as a shareholder [(***)] [Omitted 'and that, on registration, he will not be registered, on more than one register' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).], or(b)to make such transfer of the share as the person from whom he derives his title could have made.
