Section 63(4) in The Small Industries Development Bank Of India (General Regulations), 2000*
(4)An instrument of proxy deposited with the Small Industries Bank shall be irrevocable unless,-(a)on or before the last date of deposit of proxy, there shall have been deposited at the head office of the Small Industries Bank a notice in writing under the hand or common seal of the granter specifically stating-(i)the name of the person in whose favour the instrument was granted; and(ii)that such instrument is revoked; or(b)the same is deemed to be invalid under sub-regulation (6).
