Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] Union of India - Subsection Section 38(1) in State Bank of India General Regulations, 1955 (1)For the purpose of election of a director under clause (c) of Section 19, a list shall be prepared of shareholders entered in the register by whom the director is to be elected.
